SURESH MANISHANKAR BHATT AND OTHERS Vs. HEIRS AND LEGAL REPRESENTATIVES OF NANDWANA B. JATASHANKAR AND OTHERS

JUDGEMENT

(1.) Both these petitions raise identical questions. Therefore, upon a joint request, they are being disposed of by this common judgment.

(2.) The predecessors-in-title of the petitioners in Special Civil Application No. 1286 of 1995 had preferred an application under Sec. 3 read with Sec. 7(3) of the Bombay Inams (Kutch Area) Abolition Act, 1958 (the Act for short) before the Mamlatdar Kutch on 1-9-1975 which came to be dismissed on 9-2-1976 and also came to be confirmed in appeal before the Gujarat Revenue Tribunal decided on 3-1-1977.

(3.) The predecessor-in-title of the respondents one Nandwana Jatashanker Dosa had filed an application under Sec. 8 of the Act before the Special Mamlatdar, Anjar which was dismissed by the Special Mamlatdar by his order dated 14-3-1985 and it was confirmed in appeal by the Secretary (Appeals) Revenue Department, State of Gujarat on 12-8-1994. Hence, these petitions under Articles 226 and 227 of the Constitution.