BELLVIEW ASSOCIATES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these special civil applications proceed on common facts and grounds and challenge is made to the one order of the Taluka Development Officer, Daskroi, therefore, these are disposed of by this common order.

(2.) Learned counsel for the petitioners Shri G.N. Shah raised several contentions, but I do not consider it necessary to advert to all those contentions as in my opinion these writ petitions deserve to be accepted only on the ground that the order impugned in these special civil applications have been passed without any notice or opportunity of hearing to the petitioners.

(3.) Learned counsel Mr. S.R.Divetia very fairly conceded that the order impugned in these special civil applications has been made without notice or opportunity of hearing to the petitioners.