RITABEN KAMLESHBHAI MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Rawal, learned advocate for the petitioners and Ms. Pathak, learned AGP for respondent who has appeared on advance service of copy of the petition.

(2.) In view of the subject matter of the petition and having regard to the fact that starting point of the main issue and the dispute involved in present petition are (i) sale deed executed in March 2000 and (ii) the notice issued by respondent No. 3 in October 2003, learned counsel for the petitioners requested that the matters may be heard finally at admission stage. Learned AGP fairly submitted that since the relevant facts are not in dispute and essentially what is required to be considered and decided in this group of petitions are only legal issues, the respondents do not have any objection if the petitions are heard and decided finally at admission stage.

(3.) Learned Counsel for the petitioners submitted that the facts involved in group of these petitions are similar and common and the respondents are also common. Learned Counsel for petitioner further clarified that the date of the orders impugned in the petitions is also the same and the date of the respective documents in question are also same. The learned AGP confirmed the said submission. Learned Counsel for the petitioners and Learned AGP have advanced common submissions. In this view of the matter, the petitions are decided by common order.