GHANCHI MOHAMMED HUSSAIN AKBERBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Nanavati, learned Senior Counsel with Mr.Saurin Mehta, learned advocate for the petitioner, Mr. Joshi, learned Senior Counsel with Mr. Karia, learned advocate for the respondent No.2 and Mr. Patel, learned AGP for the respondent No.1.

(2.) The petitioner and private respondents in captioned petitions are common. Though the orders which are placed under challenge in said two petitions are different, the subject matter of the orders impugned in two petitions is the same parcel of land.

(3.) When the petitioner approached this Court in 1998, the petitioner challenged order dated 16.5.1998 passed by the Collector whereby the Collector allotted certain parcel of land to private respondents on the terms and conditions mentioned in the said order. The petitioner challenged said allotment of land on diverse grounds, principal objection being claim of ownership in respect of part of said land. The petition filed in 1998 i.e. Special Civil Application No. 7760 of 1998 came to be admitted vide order dated 10.8.1999. By the same order dated 10.8.1999 the Court directed the parties to maintain status-quo as to the possession of the land in question.