DHARAMSHI MEGHJI SAVLA Vs. BIDADA GRAM PANCHAYAT

JUDGEMENT

(1.) All these petitions were heard together and are being disposed of by this common order as the facts are interconnected.

(2.) The genesis of the petitions of 2015 i.e. SCA Nos. 4825/2015, 4871/2015, 6618/2015 and 6871/2015 was a result of the prayers made by the petitioner of SCA No. 11064 of 2014. Hence, briefly, SCA No. 11064 of 2014 shall be dealt with at the outset.

(3.) The petitioner of SCA No. 11064 of 2014 approached this Court by fling this petition with the prayer that a Writ of mandamus or any other appropriate writ, order or direction that may kindly be issued directing the respondents to forthwith decide and to act in the matter of the applications and notices at Annexure A, C, D, E and H herein, as prayed for, and to remove the encroachments and unauthorized constructions over the land of respondent No. 1 - Panchayat and also nearby the property in question of the petitioner without any delay.