STATE OF GUJARAT Vs. LOKUMAL JAWARHARLAL RAMCHANDANI

JUDGEMENT

(1.) The present group of petitions is filed by the petitioner - State of Gujarat to the separate but identical orders impugned dtd. 1/3/2013 passed by the 11 th Additional District Judge, Rajkot in group of Regular Civil Appeals, whereby the trial Court has set aside the order(s) passed by the Appropriate Authority & Deputy Collector, Rajkot in Eviction Cases dtd. 15/2/2011 under the Gujarat Public Premise (Eviction of Unauthorized Occupants) Act, 1972.

(2.) The brief facts of the case are epitomized as under :

(3.) Heard Mr.Chintan Dave, learned Assistant Government Pleader for the State Authorities and Mr. Pratik Jasani, learned advocate for the respondents.