DAHYABHAI M. SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Amendment allowed.

(2.) By way of present appeal under Clause 15 of the Letters Patent, challenge is to the common oral judgement dtd. 1/5/2023, by which, the judgement and order passed by the City Civil Court, Ahmedabad, in various civil appeals, exercising its powers under Sec.9 of the Gujarat Public Premises (Eviction of Unauthorized Occupants) Act, 1972, came to be dismissed confirming the order passed by the authority evicting the petitioners from the government land under the aforesaid provisions.

(3.) Learned Assistant Government Pleader Mr.Krutik Parikh, has raised preliminary objection about maintainability of the appeals, and therefore, this issue has to be decided first at this stage.