MAHESHKUMAR VIRJIBHAI TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Service of rule is waived by Shri Dipen Desai and Shri M.R.Mengade, learned AGPs on behalf of the respondents in this group of petitions.

(2.) As the common questions of law and facts arise in this group of petitions, they are being disposed of by this common judgment and order.

(3.) In this group of petitions, the respective petitioners have prayed for an appropriate writ, order and / or direction quashing and setting aside the order dated 17.1.2001 and subsequent action taken on the basis of the said order. It is also further prayed that to hold that the respondents have no authority to take possession of the lands allotted to the petitioners bearing Survey No.377 paiki of village Manjavas, Taluka-Rapar, District-Kachchh.