REKHABEN RAVINDRA KAPADIA Vs. MOTIRAM JULAL PATIL

JUDGEMENT

(1.) MR .K.M.Parikh, learned counsel for the petitioners, prays that he may be permitted to delete the respondent No.3 as party -respondent, from the array of respondents in each petition. The prayer is allowed. The learned counsel for the petitioners may make necessary amendment in the cause title of each petition forthwith.

(2.) RULE . Ms.Kalpana J.Brahmbhatt, learned counsel, waives service of Rule on behalf of the respondent No.1 in each petition. Mr.Jaswant K.Shah, learned Assistant Government Pleader, waives service of Rule on behalf of the respondent No.2 in each petition. Since these petitions are directed against the common order dated 6.7.2007 rendered by the Gujarat Revenue Tribunal ("the Tribunal" for short), with the consent of the learned counsel for the parties, the writ petitions are heard finally and disposed of by this common order today.

(3.) THESE writ petitions, under Articles 226 and 227 of the Constitution of India, are directed against the common order dated 6.7.2007 rendered by the Tribunal rendered in Revision Applications No.TEN/BS/142/95, TEN/BS/143/95, TEN/BS/144/95 and TEN/BS/145/95.