- (1.) THIS petition has been preferred praying for following reliefs: "27. The petitioner, therefore, prays that: - This Hon'ble Court may be pleased to admit and allow this petition; This Hon'ble Court may be pleased to declare the action of the respondent Nos.1 and 2 herein in dispossessing the petitioner of the suit property situated at Bungalow No.69, Lavanya Society, Opp. Dr. Jivraj Mehta Bhavan, Vasna, Ahmedabad, comprised in F.P. No.86, T.P. Scheme No.26 Mouje Vasna, Tal. City, Dist. Ahmedabad, as being illegal, unlawful, arbitrary, without jurisdiction and authority in law and violative of Article 14 as well as principles of natural justice and rules of fair play;
(2.) THIS Hon'ble Court be pleased to issue an appropriate writ, order or direction, directing the respondent No.1 and 2 herein to restore the possession of the suit property situated at Bungalow No.69, Lavanya Society, Opp. Dr. Jivraj Mehta Bhavan, Vasna, Ahmedabad, comprised in F.P. No.86, T.P. Scheme No.26 Mouje Vasna, Tal. City, Dist. Ahmedabad.
(3.) THIS Hon'ble Court be pleased to issue an appropriate writ, order or direction, quashing and setting aside the impugned order dated 13.04.2006 passed by the learned Chief Metropolitan Magistrate, Ahmedabad, below Exh.1 in Misc. Application No.210/2005, Annexure -'I' to this petition. Pending hearing and final disposal of this petition, this Hon'ble Court be pleased to stay and suspend the operation, implementation and execution of the order dated 13.04.2006 passed by the learned Chief Metropolitan Magistrate, Ahmedabad, below exh.1 in Misc. Application No.210/2005, Annexure -I to this petition; Pending hearing and final disposal of this petition, this Hon'ble Court be pleased to direct the respondents No.1 and 2 to restore the possession of the property situated at Bungalow No.69, Lavanya Society, Opp. Dr. Jivraj Mehta Bhavan, Vasna, Ahmedabad, comprised in F.P. No.86, T.P. Scheme No.26 Mouje Vasna, Tal. City, Dist. Ahmedabad, to the petitioner herein forthwith;;