RANAJI BHERAJI VANJARA Vs. BAKORE GRAM PANCHAYAT

JUDGEMENT

(1.) These four appeals have been filed against a common judgemnt dated 5.3.2001 passed by the learned single Judge in 4 Special Civil Applications. As the facts pertaining to all the four appeals are quite similar, all the appeals are heard together and they are being disposed of by this common order.

(2.) The appellants are original petitioners who are aggrieved by the orders whereby lands allotted to them had been forfeited and had vested in the Government by different orders. Certain undisputed facts giving rise to the present litigation are as under :

(3.) Special Civil Application No. 7890 of 2000 was filed by three petitioners on an apprehension that residential plots allotted to them might be forfeited in favour of the Government. Their apprehension was on account of certain internal communication which had taken place between certain Government authorities. At the time when the said petition was filed, no order cancelling the allotment had been passed. During the pendency of the said petition, orders were passed by the Taluka Development Officer, Lunawada, whereby the residential plots allotted to them were forfeited in favour of the Government. In the circumstances, the petition was amended and three more petitions were also filed by the petitioners for challenging each order passed by the TDO.