RAMESHBHAI BHASKERBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS all these matters contain similar question, at the request of all the learned Advocates, they are heard together and are disposed of by this common judgment and order.

(2.) SOCIETY is governed by law is a consideration which is always welcome and is for the benefit of the society as a whole, but then it carries with it possibility of abuse of process of law and this Court prima facie is of the opinion that present case is a glaring example of the same. This is required to be so stated because if not in all cases then in some of the cases, this is the third round of litigation, because in para -4 of the petition, it is stated as under: -

(3.) LEARNED Senior Advocate for the petitioners in Special Civil Application No.1771 of 2012 vehemently submitted that there was a committee appointed by the High Court and that Committee has submitted its report and the Committee has also prepared a sketch which is placed on record. Learned Senior Advocate for the petitioners submitted that copy of the report is not made available to the petitioners, but only sketch is made available. Of course, submission of the learned Senior Advocate for the petitioner is that whatever is stated in the report is reflected in the sketch. The Court does not take the matter any further and leaves it at that, considering the submission of the learned Senior Advocate for the petitioners that meager portion of the land acquired is put to use and rest of the land is still un - utilized and therefore, these petitions are required to be considered for de -acquisition of the lands and return of the lands to its original owners.