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Gujarat High Court

Shobhanaben Bhanji W/O And Kishorchand ... vs State Of Gujarat & 4 on 11 October, 2017

Author: J.B.Pardiwala

Bench: J.B.Pardiwala

              C/SCA/18895/2017                                                   ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                    SPECIAL CIVIL APPLICATION NO. 18895 of 2017

         ==========================================================
               SHOBHANABEN BHANJI W/O AND KISHORCHAND VISHRAM
                             THANKI....Petitioner(s)
                                   Versus
                     STATE OF GUJARAT & 4....Respondent(s)
         ==========================================================
         Appearance:
         MR VIRAT G POPAT, ADVOCATE for the Petitioner(s) No. 1
         TIRTH N BHATT, ADVOCATE for the Petitioner(s) No. 1
         MS. THAKORE, AGP for the RESPONDENT(s) No. 1
         ==========================================================

                CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA

                                    Date : 11/10/2017


                                     ORAL ORDER

Let notice be issued to the respondents, returnable on 26.12.2017. Ms. Thakore, the learned AGP, waives service of notice for and on behalf of the respondent No.1-State.

The revenue record so far as the Mutation Entry No.1899 dated 01.09.2004 and the Mutation Entry No.2017 dated 29.04.2005 is concerned, shall not be disturbed for the time being. Let status quo be maintained in this regard.

There shall be no interim order so far as the Mutation Entry No.1252 dated 21.08.1998 and the Mutation Entry No.1262 dated 27.09.1998 is concerned.

The applicant herein shall remain as an occupant of the Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Dec 26 23:07:19 IST 2017 C/SCA/18895/2017 ORDER land in question and the land shall be treated as one of restricted tenure till the further orders are passed. The applicant is directed not to sell, transfer, alienate or create any encumbrance over the land in question.

Direct service is permitted qua the other respondents.

(J.B.PARDIWALA, J.) Vahid Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Dec 26 23:07:19 IST 2017