THAKRANI GULABKUNVERBA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These eleven petitions arc directed against the decision of the Gujarat Revenue Tribunal hereinafter referred to as 'the Tribunal' dismissing the petitioners' appeals arising from the claims of compensation for extinguishment or modification of their rights to receive rash allowances on the abolition of the Jagirs in question on the ground that such claims have no market value and, therefore, they could not be entertained under Section 14(1) of the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953, Act No. XXXIX of 1954, hereinafter referred to as 'the Act'. The petitioners have prayed for a proper writ under Articles 220 and 227 of the Constitution, but the substantial relief is under Article 227 to quash the said decision. As all these matters involved common questions of Jaw and were disposed of by three decisions of the Tribunal, which have proceeded on the same reasoning and as they have been jointly heard by me, I am disposing of all these petitions by this common judgment.

(2.) The facts which have given rise to these petitions are as under:

(3.) These petitions can be divided into three groups: