KHEMCHAND R KOSHTI Vs. ABAD DAIRY

JUDGEMENT

(1.) . These 64 Special Civil Application are based on identical facts and raise common questions of law and hence the same are decided by this common judgment and order.

(2.) . The learned Counsel Dr. Sinha, Mr. Koshti, Mr. Patel and Mr. Raval have submitted that for the purpose of pleadings they would refer to the pleadings and the documents contained in Special Civil Application Nos. 179 of 1995, 249 of 1995 and 7744 of 1991 and, therefore, the references, which are made hereinafter to the pleadings, documents, etc., are taken from the Special Civil Application Nos. 179 of 1995, 249 of 1995 and 7744 of 1991.

(3.) . There are 2 petitioners in Special Civil Application No. 179 of 1995, 46 petitioners is Special Civil Application No. 249 of 1995, 13 petitioners in Special Civil Application No. 737 of 1995, 3 petitioners is Special Civil Application No. 8216 of 1995 and initially there were 59 petitioners is Special Civil Application No. 4797 of 1990, but later on 58 separate one page petitions were filed as follow up petitions on behalf of 58 out of 59 petitioners is Special Civil Application No. 4797 of 1990 and these 58 petitions were registered as Special Civil Application Nos. 5005 of 1990 to 5062 of 1990. Besides it, there is one more Special Civil Application No. 7744 of 1991 in which there are eleven petitioners, all represented through Dr. Mukul Sinha, Advocate.