YOGESH MADANLAL SHARMA Vs. COLLECTOR

JUDGEMENT

(1.) SINCE common issue is involved in both these petitions and since both these petitions were heard together, the same are being disposed of by this common judgment and order.

(2.) THE Special Civil Application No. 5150 of 2004 is filed by four petitioners challenging the order passed by the District Collector, Banaskantha on 2. 4. 2004 holding therein that on Dhanera-Deesa road, encroachment was made by the petitioners and hence the same are required to be removed by following due procedure. It was also ordered that the procedure under Section 66 of the Bombay Land Revenue Code be initiated for breach of conditions and accordingly intimation was given to the Dy. Collector to initiate proceedings.

(3.) THE Special Civil Application No. 6813 of 2009 is filed by the petitioner challenging the notice dated 19. 6. 2009 issued by Dhanera Municipality for removal of encroachment on Dhanera-Deesa road.