PATEL PRAVINBHAI HARMANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Articles 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-

(2.) The short facts arise from the record are as under :-

(3.) That the petitioner is the owner and occupier of the House having City Survey No.927 at village Ajarpura, Tal. and Dist.Anand. The said land was purchased by the ancestor of the petitioner in the year 1927. The measurement of the said City Survey Number was carried out to establish the rights of the parties and it was found on 5.1.2000 that the property which is an open plot adjacent to the house of the petitioner does not belong to him and the same belongs to the State Authority. Accordingly, the concerned Officer by his order dated 5.1.2000 declared that the open plot adjacent to the house of the petitioner is an open piece of land and belongs to the State Authority.