PRAVINBHAI ODHAVJIBHAI MISTRY Vs. COLLECTOR, KHEDA

JUDGEMENT

(1.) Heard learned Advocate Mr. Shital R. Patel with learned Advocate Mr. Mohammed Abrar A. Saiyed for learned Advocate Mr. Kishan H. Daiya for the petitioners and learned AGP Mr. Nikunj Kanara for the respondent-State Authorities.

(2.) The present group of petitions being inter-connected to each other, more particularly except for Special Civil Application No. 1701 of 2021, the parties being common in all the writ petitions and whereas in Special Civil Application No.1701 of 2021, the issue being similar, all the writ petitions are taken up for final decision together with the consent of the parties.

(3.) Since the entire issue hinges upon the final outcome of Special Civil Application No. 20254 of 2022, facts of the said petition would be dealt with firstly and thereafter consequently all other cases would be appropriately dealt with.