INDRAKUMAR KALAJI TUNVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All the three petitions involve similar questions of facts and law and therefore, are being decided by this common order.

(2.) The petitioners of Special Civil Application No.4610 of 2012 and Special Civil Application No.13860 of 2012 have challenged the legality of the order dated 02.03.2012 passed by the Respondent State Government in granting land admeasuring 2000 sq. mtrs., out of Survey No.527, shit No.35 of village Dhanera, District Banaskantha known as 'Trikoniya Baug' in favour of the respondent no.3 Dhanera Nagarpalika.

(3.) Special Civil Application No.23243 of 2017 has been preferred by the petitioners challenging the Government Resolution dated 16.10.2017 passed by the respondent State Government and challenging the order dated 25.10.2017 passed by the Respondent No.2 Collector, Banaskantha and further prayed to set aside the auction proceedings initiated by the Respondent authorities in respect of the land in question.