J.B.PARDIWALA, J - (1.) Since the issues raised in all the captioned writ­applications are the same, those were heard analogously and are being disposed of by this common judgment and order.
(2.) For the sake of convenience, the Special Civil Application No.13083 of 2012 is treated as the lead matter.
(3.) By this writ­application, the writ­applicants serving with the City Civil & Sessions Court, Ahmedabad have prayed for the following reliefs:­ 20(a) Be pleased to issue a writ of mandamus and/or any other appropriate writ, order or direction in the nature of mandamus directing the respondents No.1 and 2 to entertain the application made as per Annexure­A for the land bearing Block No.41 situate at village Chenpur (which is a big land) of which at least 4000 sq.mtrs. of land be allotted to the petitioners . (b) In the alternative, be pleased to direct the respondents herein to see that if any land shown in Annexure­G is not allotted, then the same may be allotted to the petitioners as all the petitioners are fulfilling the required terms and conditions of the circular. (c) In the alternative, be pleased to direct the respondents to allot land to the petitioners anywhere surrounding the aforesaid villages of Chenpur, Khodiar, Lilapur etc., at the concessional rates in parity with earlier allotments made at Khodiar. (d) Pending admission, hearing and/or final disposal of this petition, be pleased to restrain the respondents from allotting the land bearing Block No.41 of village Chenpur, Taluka Dascroi, District Ahmedabad to any other Government employees except the present petitioners. (e) By way of interim relief, be pleased to direct the respondent No.2 - Collector to forthwith entertain and deal with the application of the petitioners and to inform the petitioners about the acceptance of the application and allotment of the land, as prayed for. (f) Such other and further relief as this Hon'ble Court may deem just, fit and expedient be granted in favour of the petitioners. (g) Costs of this petition be provided to the petitioners. ;