DADABHAI ABHELBHAI DARBAR Vs. WEST END SPORTS CLUB

JUDGEMENT

(1.) Since in all the matters challenge is common and the facts are inter-connected, they are being dealt with the common order finally.

(2.) SCA No.10286/2004 is preferred by the petitioner challenging the order dated 29.5.2004 passed by the State Government in exercise of revisional jurisdiction, whereby the revision is dismissed and the order dated 8.1.2003 passed by the District Collector for cancellation of the entry No.474 dated 25.6.1981.

(3.) SCA No.10414/2004 is also preferred by the very petitioner of SCA No.10286/2004 challenging the order dated 4.1.2003 passed by the District Collector and the common order dated 29.5.2004 passed by the Secretary of the State Government, whereby the entry No.474 dated 25.6.1981 is cancelled.