AYUB KHAN Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mrs A. Agni, learned Senior Advocate, who appears along with Ms A. Harihar for the appellants in all these appeals. Ms S. Mordekar, learned Additional Government Advocate for respondents no.1, 2 and 3 in First Appeal No.10/2020 and First Appeal No.62/2022 and Ms Sulekha Kamat learned Additional Government Advocate for respondents No. 1, 2 and 3 in First Appeal No.11/2020 and First Appeal No.57/2022 and Mr.Nigel da Costa Frias for respondent no.4.

(2.) All these appeals are directed against judgments and decrees dtd. 5/12/2019 made by the District Court (Trial Court) in separate but almost identical suits instituted by the appellants to question the orders of removal of encroachments carried out by the appellants on the Comunidade property.

(3.) Learned counsel for the parties agree that a common judgment and order can dispose of these appeals and the Misc. Civil applications since they involve substantially similar issues of law and fact. They request that First Appeal No.12/2020 be taken as the lead matter.