ALLARKHA ISMAIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Respondents waive service. At the instance and request of the learned Counsel for the parties, heard finally.

(2.) This petition has been filed by the Petitioner, who claims that the Final Plot No.190 situated at Nanda Patkar Road, Vile Parle (East),Mumbai, was allotted to him on account of having acquired earlier plot bearing CTS No.1582 (1 and 2), Survey No.117, Hissa No.24, admeasuring 606 sq.yds. at Shradhhanand Road, Vile Parle (East) Mumbai, which he had purchased from Mr Bhagat Singh Shankarbhai Solanki by registered Sale Deed dtd. 30/9/1985. The Petitioner is seeking the following reliefs by this petition.

(3.) The Petitioner claims to have purchased a plot of land located in Vile Parle (East),Mumbai, with Final Plot (FP) No.190. According to the Petitioner, the land was bought through a Deed of Conveyance on 30/9/1985 and is identified as CTS No.1582(1, 2 and 3), Survey No.117, Hissa No.24, admeasuring 606 sq.yds. on Shradhanand Road, Vile Parle (East), Mumbai. At the time of purchase, the land was standing in the name of Bhagat Singh Shankarbhai Solanki and was also recorded in the 7/12 extract.