GUJARAT MARITIME BOARD Vs. VINAYBHAI BHARATBHAI RATHOD

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the common judgment and order dtd. 12/9/2019 passed by the learned Single Judge in Special Civil Application No.7759 of 2019 and other allied petitions, the Gujarat Maritime Board has filed Letters Patent Appeal Nos.116/2021, 119/2021, 118/2021 and 117/2021 and the respective original petitioners have filed Letters Patent Appeal Nos.52/2020, 77/2020, 3/2020, 4/2020, 48/2020, 2/2020, 55/2020, 51/2020, 7/2020, 50/2020 and 8/2020.

(2.) The common question of fact and identical facts arise in these appeals and, therefore, all the appeals are taken up for hearing together and are disposed of by this common order.

(3.) Suffice it to note that in the main writ petitions filed in each of the appeals, the original petitioners prayed for an appropriate writ, order or direction to grant lump sum compensation in view of the policy of the authorities contained in the Government Resolutions dtd. 20/2/2006 and 25/4/2012. After threadbare considering the contentions raised by the learned counsel appearing on behalf of the respective parties, the learned Single Judge passed an equitable order and observed in paragraph no.24 as under: