BHANUSHALI KISHORBHAI PARUMAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE all these petitions involved a common issue and challenge in the petition is also common and since they are heard together, they are being disposed of by this common judgment and order.

(2.) SPECIAL Civil Application No. 19236 of 2005 is filed by 95 persons and the petitioners have prayed for quashing and setting aside the order dated 21. 09. 2004 passed by the Collector, Banaskantha. The petitioners have also prayed for the declaration that they are flood affected persons and are not encroachers. They have further prayed for the direction to the respondent authorities to permit them to carry out their business without any hindrance or disturbance at their respective shops. Rule in this petition was issued on 21. 09. 2005 and it was directed to be heard with Special Civil Application No. 7550 of 2004.

(3.) SPECIAL Civil Application No. 19473 of 2005 is filed by 13 persons and more or less same prayers are made by the petitioners. This petition was admitted and rule was issued on 26. 09. 2005 and it was ordered to be heard along with Special Civil Application No. 7550 of 2004.