RAMILABEN ANSINGH VASAVA Vs. VERSUS GUJARAT HOUSING BOARD

JUDGEMENT

(1.) Since the issues raised in all the captioned petitions are the same, those were heard analogously and are being disposed of by this common order For the sake of the convenience, the Special Civil Application No.17422 of 2014 is treated as the lead matter.

(2.) By this writ­application under Article 226 of the Constitution of India, the writ­applicant has prayed for the following reliefs:­ 16 (a) issue a writ of or writ in the nature of certiorari or any other appropriate writ, order or direction, declaring the action of respondent, Gujarat Housing Board is arbitrary, malafide and without following due process of law.

(3.) Mr. Malkan, the learned counsel appearing for the petitioners pointed out that identical petitions came to be disposed of by this Court vide order dated 20/02/2017 passed in the Special Civil Application No.4950 of 2014 and allied matters. Mr. Malkan has made available the copy of the order passed by this Court dated 20/02/2017. The order reads thus:­ "1. Heard Mr. Jitendra M. Malkan, learned advocate for Ms. Khushboo V. Malkan, learned advocate and Ms. Dharita P. Malkan, learned advocate appearing for the petitioners and Mr. Y. N. Ravani, learned advocate appearing for respondent No. 1 and Ms. Jyoti Bhatt, learned Assistant Government Pleader for the respondents No. 2 and 3. In the group of these matters, identical issues are raised and similar prayers are prayed for and therefore all matters were taken up for hearing together.