MUSAMIYA IMAMHADAR BAX RAZVI Vs. NATVERLAL CHUNILAL PATEL

JUDGEMENT

(1.) All these six Special Civil Applications have been filed by one Shri Musamiya Imamhadar Bax Razvi, claiming to be Sajjad-a-Nashin and sole Managing Trustee of Sahe-a-Alam Roja Public Religious Trust. Special Civil Application No. 434 of 1983 is in relation to agricultural lands bearing Survey Nos. 293, 295, 296 and 297, situated at village Isanpur, Ahmedabad, whereas Special Civil Application No. 13973 of 1994 is in relation to Survey Nos. 293, 294, 296 and 297 of village Isanpur, Ahmedabad. The other four Special Civil Applications, i.e., Special Civil Application Nos. 1611 to 1614 of 1983 are in relation to the lands bearing Survey No. 293, admeasuring 2 acres-09 gunthas, land bearing Survey Nos. 60 to 67 and 42, in all. 9 Survey Numbers, situated at village Isanpur, Ahmedabad, land bearing Survey Nos. 292 and 294, admeasuring 25 gunthas, and 2 acres-27 gunthas, situated at Isanpur, Ahmedabad and land bearing Survey Nos. 613, 614, 567, 615 and 616, situated at village Isanpur, Ahmedabad, respectively.

(2.) Whereas, all these Special Civil Applications involve common questions of law, based on identical set of facts, all these six Special Civil Applications have been heard together and are being decided by this common judgment and order.

(3.) Whereas the arguments have been made with reference to the pleadings in Special Civil Application Nos. 434 of 1983 and 13973 of 1994, for precision, the reference will be hereinafter made to the pleadings contained in these two petitions. Whereas, Mr. P. J. Vyas adopted the submissions made at the Bar by learned Senior Counsel Ms. Vasuben Shah, who has appeared for the petitioner in Special Civil Application Nos. 434 of 1983 and 13973 of 1994, the adjudication of the submissions is with regard to all the six Special Civil Applications, as aforesaid.