M. R. MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present group of petitions is filed by the petitioners challenging the impugned identical but separate judgments and orders passed by the trial Court i.e. City Civil Court, Ahmedabad in respective Regular Civil Appeals, whereby the trial Court has rejected all the appeals of the petitioners. All the said appeals were arising from the judgment and order of eviction passed by the competent Authority and City Deputy Collector (East) under Sec. 5 of the Gujarat Public Premises (Eviction of Unauthorised Occupant) Act, 1972.

(2.) The issue involved in this group of petitions is the illegal occupation of the Government quarters by the retired employees and/or by the legal heirs of such employees since long, without paying rent.

(3.) Since the issue is identical, all the petitions are heard and decided together today by this Court. Since this is a bunch of petitions, the appeal numbers of the trial Court and the quarter number in which the petitioners are residing, both are separate, but the facts are identical in all the petitions.