PATADIA BHAICHAND PREMJI Vs. GOVERNMENT OF GUJARAT

JUDGEMENT

(1.) Since the present group of appeals arise out of the same dispute, the same is decided by a common judgment.

(2.) As the dispute involved in the present appeals is similar in nature, for the sake of convenience, the facts of Second Appeal No.58 of 1996 are incorporated herein.

(3.) The present group of appeals has been filed against the judgment and decree dated 19.02.1996 passed by the Assistant Judge, Morvi in Regular Civil Appeal No.20 of 1993, confirming the judgment and decree dated 31.07.1993 passed by Civil Judge, Senior Division, Morvi in Regular Civil Suit No.268 of 1992, whereby the suit instituted by the present appellant seeking permanent injunction and declaration that defendant Nos.1 and 2 have no right, interest or Authority with respect to the suit property was dismissed.