STATE OF GUJARAT Vs. RAMLAKHAN CHANDRAPALSINH THAKOR

JUDGEMENT

(1.) Heard Mr. Manan Mehta, learned AGP for Petitioner State and learned advocates for Respondents in captioned 3 petitions.

(2.) The 3 captioned petitions are taken out by the State (through Collector) against 3 different Orders passed by learned Tribunal in 3 different proceedings concerning different opponents. However, in view of the fact that learned Tribunal has passed common order in 3 Revision Applications and since similar and common issues are involved in these 3 petitions and the opponents have opposed the petitions on similar, common and identical grounds, the captioned petitions are heard together and decided by this common judgment.

(3.) In this view of the matter, it would be profitable and convenient to summarize relevant facts involved in these 3 cases.