KARNA GOVIND HIRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present writ petitions filed under Articles 14, 19 (1) (g), 21, 226 and 227 of the Constitution of India, the petitioners in each of the petitions has

(2.) Pursuant to the notices issued by this Court, the respondent No.4 i.e. in whose favour leasehold rights have been granted by the respondent authorities as well as respondent No.1 i.e. concerned department of State of Gujarat have filed their affidavits-in-reply and opposed grant of any of the reliefs as prayed by the petitioner.

(3.) On 13.1.2006, notice was issued to the respondents making it returnable on 20.1.2016 and parties were directed to maintain status-quo with regard to the leasehold rights granted in favour of respondent No.4.