VORA ZAKIRHUSAIN VALIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present Civil Applications are urgently moved today with a prayer to restrain respondent no.4 to not act upon notice dated 17.07.2020, pending hearing of main Special Civil Applications. As per order dated 31.07.2020, liberty was reserved in favour of the applicants to move this Court in case the activity for eviction of demolition of the residential dwellings of the applicants is apprehended. Since, the applicants apprehend that their residential dwellings situated at Sector 13/14 at Gandhinagar would be demolished and /or they may be evicted, they mad the applicants apprehend that their residential dwellings situated at Sector 13/14 at Gandhinagar would be demolished and /or they may be evicted, they made a request for urgent hearing of the present applications and accordingly, with the consent of learned advocates for the parties, present applications are finally heard.

(2.) Before Civil Applications are considered on its merits, it is necessary to reproduce relief claimed by the applicants herein - original petitioners in their respective main petitions :-

(3.) Learned Government Pleader Ms. Manisha Lavkumar for the respondent State has adopted the reply of the State filed in Special Civil Application No.9091 of 2020 as reply in Special Civil Application No.9138 of 2020 and further learned learned advocates for the parties made a request to consider the pleadings of both the petitions while deciding interim applications.