AUDICHYA SAHSTRA BRAHMAN GNYATI Vs. STATE OF GUJRAT

JUDGEMENT

(1.) SPECIAL Civil Application No.6519 of 2005 and Special Civil Application No.8965 of 2005 under Articles 226 and 227 of the Constitution of India have been filed by the petitioners challenging common judgment and order dated 29.11.2004 passed by the learned Gujarat Revenue Tribunal, Ahmedabad (page 133/137), whereby Appeal No.33/1992 with Appeal No.34 of 1992 filed the petitioners were dismissed confirming order dated 31.7.1992 passed by the Collector, Surendranagar (page 95/103) in Case No.3/1988 -89.

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

(3.) HEARD learned advocates, Mr.Ashish H.Shah for the petitioner of Special Civil Application No.6519 of 2005, Mr.M.C.Dave for the petitioner of Special Civil Application No.8965 of 2005, Mr.Navin Pahwa for M/s Thakkar Associates for Hareshwar Mahadev Mandir, Limdi, and learned Assistant Government Pleader, Mr.Manan Maheta for the respondents -State and Collector in both the petitions.