KANJIBHAI SHAMBHUBHAI GODHANI Vs. COLLECTOR OF AHMEDABAD

JUDGEMENT

(1.) By way of the present petitions under Articles 14 and 226 of the Constitution of India, the petitioners have prayed to issue a writ of mandamus by directing the respondent No.1 to hand over possession of the lease area situated at Survey No.765, Sabarmati River, Block No.V-1 admeasuring 1.72.49 hectares, Block No.V-2 admeasuring 1.96.02 hectares and Block No.V-5 admeasuring 1.78.77 hectares, after removing unauthorized occupants, to the respective petitioners in view of execution of lease deeds dated 5.8.2013. The petitioners have also prayed to direct the respondent No.1 to extend the period of lease executed on 5.8.2013 for further period of 1 year from the date of handing over the possession of the lease area.

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(3.) However, during the pendency of these petitions, Civil Applications No.7037 to 7039 of 2016 have been filed in each of the writ petitions by those persons who claim that they are in possession of the land in question for which the respondent Authority has given leasehold rights to each of the petitioners for carrying out excavation of sand - mines and minerals for a period of one year from the date of handing over the possession of the and in question.