PARBATSINH DOLATSANG DODIYA Vs. RAMESHBHAI HARJIBHAI MAKWANA

JUDGEMENT

(1.) The Appellants are common in both the Civil Appeals. Civil Appeal Nos. 10586-10588 of 2026 arise from the Order dtd. 28/6/2022 in Appeal (L) No. 12396 of 2022 along with Interim Application (L) No. 12403 of 2022 and I.A. (L) No. 10443 of 2022 in the High Court of Judicature at Bombay. The accompanying Civil Appeal arises from the Judgment dtd. 24/12/2024 in Letters Patent Appeal No. 1749 of 2024 read with Common Order dtd. 16/10/2024 in Special Civil Application Nos. 9081 of 2024 and 10167 of 2024 in the High Court of Gujarat at Ahmedabad.

(2.) The Civil Appeals, though arising from two different High Courts, have the same subject matter, namely, land bearing Block Nos. 850P (old Survey Nos. 743, 744, and 745), 853 (old Survey No. 747), and 859P (old Survey No. 733) in Sanathal village, Sanand Taluka, Ahmedabad District, agricultural land measuring approximately 18 acres 10 gunthas.

(3.) For convenience and narrative purposes, the chronology of a few events is referenced.