SANKABHAI PRABHUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service of of rule on behalf of respondent No.1. Learned advocate Mr. Nirav Sanghavi waives service of rule on behalf of respondent Nos.5 to 7.

(2.) This group of four petitions arising out of same facts and are raising identical issues, but are separately filed on account of separate orders passed by the revenue authorities in connection with separate revenue survey numbers. At the request of both the sides all the petitions are taken up for joint hearing and disposal. The facts are being recorded from the lead matter special civil application number 9793 of 2017.

(3.) This issue pertains to the directions to mention the names of the private respondents in the column of the second right in the village form No.7/12 in connection with the subject land of village Nava Taluka Himmatnagar.