IQBALALI ZAKIRALI SAIYED Vs. GUJARAT ELECTRICITY BOARD

JUDGEMENT

(1.) THE issue involved in these petitions is squarely covered by the decision of this Court rendered in Special Civil Application No. 3868 of 2004 to 3913 of 2004 dated 23.04.2009. THE said order reads as under :-

(2.) IN view of the above, the petitions stand disposed of in terms of the said order. The parties will be governed by the aforesaid order. Rule is discharged. INterim relief if any, stands vacated. [K.S. JHAVERI, J.] ORDER IN CIVIL APPLICATIONS IN view of the order passed in the main matter, the application do not survive and the same stands disposed of accordingly.