BHARVAD JASABHAI NAGJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS group of petitions deal with similar issues and are therefore, being disposed of by a common order. Reference is being made to Special Civil Application No.21226 of 2007 only, for the sake of convenience.

(2.) BY filing this petition, the following prayers have been made:

(3.) IT is submitted by Mr.Nirav C.Thakker, learned counsel for the petitioners that during the pendency of these petitions, the Collector has passed order dated 25.9.2007 under the provisions of Section 258(1) of the Gujarat Municipalities Act, 1963 ("the Act" for short), which is annexed as Annexure -M to Special Civil Application No.21226 of 2007. The learned counsel for the petitioners has drawn the attention of this Court to interim order dated 21.8.2007 (Coram: Ravi R.Tripathi, J.), the operative part of which reads as under: