NARAYANDAS NATHUMAL HEMRAJANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issue involved in this group of petitions is similar, the same are taken up for final disposal with consent of learned advocates appearing for the respective parties, by treating the Special Civil Application No.17708 of 2015 as lead matter.

(2.) Rule returnable forthwith. Learned Assistant Government Pleader waives service of notice of Rule on behalf of respondents.

(3.) By way this petition under Article 226 of the Constitution of India, the petitioners have called in question the legality and validity of the order dtd. 3/5/2016 passed by the respondent No.2 - Deputy Collector, Dahod, by which the Entry No.179 dtd. 4/10/1996 posted in favour of petitioners by the City Survey Superintendent, Dahod, came to be cancelled.