GUJARAT KHEDUT SAMAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As both these petitions are interconnected and with respect to the same land and between the same parties, both these petitions are heard, decided and disposed of together by this common judgment and order.

(2.) Writ Petition (PIL) No.16/2016 has been preferred by the petitioners Brackish Water Research Centre and others for the following reliefs:

(3.) That the chronology of events and the facts leading to the present Writ Petitions (PIL) in nut-shell are as under: