PARSHOTAMBHAI DHANJIBHAI PATEL Vs. SHIVGANGA FARMS PVT LTD

JUDGEMENT

(1.) These appeals are filed under Clause 15 of Letters Patent against the oral order dated 13.6.2017 passed by the learned Single Judge in Special Civil Application No.21125 of 2016 and allied matters, by which the learned Single Judge has dismissed the petitions filed by the present appellants-original petitioners on the ground that the petitioners are not having locus standi to file the said petitions.

(2.) The issue involved in all these appeals is similar and as the learned Single Judge has disposed off the petitions by common oral order, these appeals are heard together and are being disposed off by this common order. However, for the sake of convenience, the facts stated in Special Civil Application No.21265 of 2016 are recorded, which are as under:

(3.) Heard learned advocate Mr.J.V.Japee appearing for the appellants-original petitioners and learned advocate Mr.Mehul Sharad Shah for respondent no.1.