SARPANCH PADDAR GRAM PANCHAYAT Vs. COLLECTOR KUTCHH

JUDGEMENT

(1.) AS common issues are involved in these two petitions, the subject-matters of which are also similar, both these petitions are being heard and decided by a common judgment.

(2.) IN Special Civil Application No. 20602 of 2007 the orders dated 16-7-2007 (Annexure : H, I and J) issued by respondent No. 1-Collector in favour of respondent Nos. 2, 3 and 4, in connection with granting land of survey No. 741 paiki situated in sim of Paddar village of Taluka Bhuj-Kachchh, have been challenged, whereas in Special Civil Application No. 13413 of 2007, the orders dated 5-6-2004, in connection with granting land of Survey No. 741 paiki situated in sim of Paddhar village of Taluka Bhuj-Kachchh, (Annexure: B, C and D) issued by Respondent No. 1-Collector in favour of respondent nos. 2, 3 and 4, are impugned.

(3.) SINCE the parties and the Us are the same in each petition, the facts, as found in Special Civil Application No. 20602 of 2007 only, are being adverted to.