GANPAT PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition has been preferred restraining the respondents from dispossessing the tribals shown in Annexure-A and also for other consequential reliefs.

(2.) IT is stated that similar petitions being Special Civil Applications No. 1699/1995, 1700/1995 and 5609/1993 were pending before this Court. Later these petitions were disposed of by this Court by judgement dated 4. 9. 1997.

(3.) THAT being the fact situation, this application is disposed of in terms of order passed by the Division Bench on 4. 9. 1997. The petition is disposed of.