GUJRAT HOUSING BOARD Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) We have heard Mr. Y. N. Ravani, learned Counsel for the petitioner in Special Civil Application No. 7621 of 2011 and Mr. J. M. Patel, learned Counsel appearing for respondent No. 2 in Special Civil Application No. 7621 of 2011, who is appearing for petitioner in Special Civil Application No. 8598 of 2011 wherein Mr. Ravani, learned Advocate appearing for respondent No. 1.

(2.) We do not propose to issue Notice to respondent No. 1.

(3.) Since, the controversy involved in both the writ petitions is against the same judgment, we have taken up writ petition i.e. Special Civil Application No. 7621 of 2011 to be the leading writ petition. Both the writ petitions are taken up for final disposal.