JALARAM GROUP HOUSING SOCIETY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since main petition i.e. S.C.A. No. 4977 of 1995 as well as all Civil Applications are connected with each other, all of them are disposed of by this common judgment.

(2.) The petitioner in S.C.A. NO. 4977 of 1995, filed under Article 226 of the Constitution of India, has challenged the order dtd. 17.06.1991 passed by the State Government under Section 20 of the Urban Land (Ceiling and Regulation Act), 1976 (hereinafter referred to as the 'ULC Act') and the order dtd. 20.06.1991 passed by the Charity Commissioner while exercising powers under Section 36 of the Bombay Public Trust Act, 1950 (hereinafter referred to as the 'BPT Act').

(3.) Civil Application No. 2974/2003 is filed by Purshottamnagar Cooperative Housing Society Ltd. (Vibhag 1 to 27) original respondent No.5 in S.C.A. NO. 4977 of 1995 for vacating of interim relief granted by this Court vide order dtd. 29.06.1995 and 30.06.1996 in S.C.A. NO. 4977 of 1995.