BHATHISINH SHIVSINH Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) These group of petitions under Article-226 and 227 of the Constitution of India are filed for quashing and set and aside the order of the Principal Senior Civil Judge, Danta in Land Acquisition Reference Execution application.

(2.) As the petitions are filed for the same reasons and the contentions raised in each of them being identical same, are being taken up hearing and disposal jointly at request of both the parties. Facts are narrated from Special Civil Application No.4824 of 2020, which shall govern the disposal of all the petitions.

(3.) The petition is filed under Article-226 and 227 of the Constitution of India challenging the order dated 19-09-2019 passed by the Principal Senior Civil Judge, Danta in Land Acquisition Reference Execution Application No.196 of 2017.