(1.) These Second Appeals were admitted by order dated 5th Sept. 1985 by observing that the Appeals are admitted on grounds (a) to (e). Though substantial questions of law were not specifically framed at the time of admission of the Second Appeals, it is obvious that this Court was of the view that grounds (a) to (e) raised substantial questions of law. Grounds (a) to (e) read thus :-
(2.) I have heard Shri Agrawal for the Appellants in all the Second Appeals. I have also heard Shri Kankaria for the Respondents in some of the Second Appeals and Shri Gangal for the Respondents in one Second Appeal. Before referring to the submissions which are made extensively before me, it will be necessary to refer to the broad facts of the cases.
(3.) The Appeals are filed by Union of India and the Administration of Dadra and Nagar Haveli. The Collector of Dadra and Nagar Haveli is the Appellant no.3. The Appellants are original Defendants and the Respondents are original Plaintiffs.