KALPESHKUMAR NARANBHAI PATEL Vs. GUJARAT HOUSING BOARD

JUDGEMENT

(1.) Present two appeals, under Clause 15 of the Letters Patent, have common facts, common issues and they arise from common judgment and order dated 8th November, 2001 rendered in two writ petitions being Special Civil Application Nos. 6175 and 5274 of 1999 which were directed against the order dated 30th January, 1999 passed by the Urban Land Ceiling Tribunal (hereinafter referred to as 'the U.L.C. Tribunal'). By the impugned judgment and order dated 8th November, 200], the teamed Single fudge has allowed the aforesaid two writ petitions and has set aside the order dated 30th January, 1999 passed by the U.L.C. Tribunal. Aggrieved by the said judgment and order, the appellants (who are the original respondent Nos. 1 to 4 before the learned Single Judge) have preferred present appeals.

(2.) Mr. Navin K. Pahwa, learned Advocate for M/s. Thakkar Associates, has appeared for the appellants in L.P.A. No. 844 of 2010 and Mr. C. B. Patel, learned Advocate, for Mr. B. S. Patel, learned Advocate, has appeared for the appellants in L.P.A. No. 842 of 2010. Mr. Y. N. Ravani, learned Advocate, has appeared for respondent No. 1-Gujarat Housing Board (hereinafter referred to as 'the Housing Board') and Mr. J. K. Shah, learned A.G.P., has appeared for the respondent No. 2-Competent Authority & Additional Collector. We have heard the learned Counsel for the contesting parties and have also considered the material on record of the appeals.

(3.) The facts, involved in and relevant for the purpose of present appeals, can be summarized thus :