(1.) WE have heard Mr. Harshadray A. Dave, learned counsel appearing for the petitioner, Mr. Ravi Karnavat, learned counsel appearing for respondent No.1 and Mr. Kabir A. Hathi, learned Assistant Government Pleader appearing for respondent Nos.2 & 3.
(2.) LEARNED counsel for the petitioner states that the controversy involved in this petition is covered by the decision of this Court dated 20.7.2012 in Special Civil Application No.14268 of 2011 along with other cognate matters in the case of Kheda District Land Looser Association and another v. Ministry of Railways, Railway Board and others. The judgment of the Division Bench is extracted below :-