CHANDRPRABHA NATHALAL DAMANI Vs. STATE OF GUAJRAT

JUDGEMENT

(1.) Both these Letters Patent Appeals under clause-15 of Letters Patent are filed against common judgment dated 20-21.10.2016 passed by the learned single Judge in Special Civil Application Nos. 9886 of 2007 and 12605 of 2014.

(2.) When Letters Patent Appeal No. 1457 of 2016 was being heard for final disposal, Letters Patent Appeal No. 869 of 2017 came up for admission after condonation of delay. As both these Letters Patent Appeals arise out of the common judgment passed by the learned single Judge, with the consent of the learned Counsel appearing for both the parties, both the matters were heard together and are disposed of by this

(3.) The lands which are subject-matter of these appeals are the lands bearing old survey No. 28, new survey No. 119 (corrected Survey No. 126) comprising of plot No. 11 admeasuring 574.42 sq.mts; plot No. 29 admeasuring 497.96 sq mts and plot No. 31 admeasuring 522.43 sq.mts of village Mavadi, District-Rajkot. The appellant Nos. 1/1 to 1/4 in Special Civil Application No. 9886 of 2007 are legal heirs of original petitioner Nathalal Jethabhai Damani. The said petitioners are respondent Nos. 5.1 to 5.4 in Special Civil Application No. 12605 of 2014.