Adv Dhiraj Joshi (29 Years Exp)

  District Human Rights Matters (Show More)   

 Rajapeth , Amravati

   View Answers by this Lawyer (5)

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Contact Details

Law Firm Name : Adv Dhiraj Joshi

Country : India

City : Amravati

Area : Rajapeth


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Practicing Since :  1995

Qualification : llb

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property matters matrimonial matters ni act rent consumer revenue high court nagpur


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E/9327-9474/1998 ??? ??? ???? ????? ?? ??? ??? ?? ???. ???? ?? bombay and goa

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Subject :  Can I file a case if some one has captured my house for more than 50 years

Question :  My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.

Answer by Adv Dhiraj Joshi :  yes u can file.by collecting sale deeds handwriting experts openino about signature of grand pa etc.

Subject :  Can I file a case if some one has captured my house for more than 50 years

Question :  My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.

Answer by Adv Dhiraj Joshi :  yes u can file.by collecting sale deeds handwriting experts openino about signature of grand pa etc.

Subject :  Can I file a case if some one has captured my house for more than 50 years

Question :  My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.

Answer by Adv Dhiraj Joshi :  yes u can file.by collecting sale deeds handwriting experts openino about signature of grand pa etc.

Subject :  Can I file a case if some one has captured my house for more than 50 years

Question :  My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.

Answer by Adv Dhiraj Joshi :  yes u can file.by collecting sale deeds handwriting experts openino about signature of grand pa etc.

Subject :  Someone filed a case against me in police station police enquired and FIR is registered. Police didn't arrested me and I didn't took a bail is that a pitty case?

Question :  Someone filed a case against me in police station police enquired and FIR is registered. Police didn't arrested me and I didn't took bail is that a pitty case?

Answer by Adv Dhiraj Joshi :  Take our copy of complaint so that you know what type of it is and then proceed further