Gujarat High Court
Aambabhai Rajabhai Bharwad vs State Of Gujarat Thro The on 27 August, 2013
Author: Anant S. Dave
Bench: Anant S. Dave
AAMBABHAI RAJABHAI BHARWAD....Petitioner(s)V/SSTATE OF GUJARAT THRO THE SECRETARY C/SCA/17761/2011 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 17761 of 2011 =========================================================== AAMBABHAI RAJABHAI BHARWAD....Petitioner(s) Versus STATE OF GUJARAT THRO THE SECRETARY & 3....Respondent(s) ================================================================ Appearance: MR BA SURTI, ADVOCATE for the Petitioner(s) No. 1 MR JK SHAH, ASSISTANT GOVERNMENT PLEADER for the Respondent(s) No. 1 - 3 ================================================================ CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE Date : 27/08/2013 ORAL ORDER
Heard learned Counsel for the petitioner and learned Assistant Government Pleader Mr. J.K. Shah for the respondent State.
With regard to the Nodh No.809 dated 01.09.1995 recorded by the Talati cum Mantri and certified on 06.10.1995 by the Mamlatdar, pursuant to the registered Sale Deed dated 01.05.1992 between the petitioner and deceased Bhavaji Dhanagar, there is continuous possession of the petitioner for about 40 years.
In view of the above, the matter deserves consideration and hence, RULE. Meanwhile, the impugned order and proceedings therein undertaken shall remain stayed till final disposal of this petition.
Sd/-
(ANANT S. DAVE, J.) CAROLINE Page 2 of 2