DEPUTY EXECUTIVE ENGINEER Vs. BABUBHAI BARSIBHAI GAMIT

JUDGEMENT

(1.) All these petitions involve common questions on law and facts and therefore, they are disposed of by this common judgment.

(2.) The issued involved in this petition is covered by a decision of this Court rendered in S.C.A. No.393/2000 dated 27.01.2000, which reads as under;

(3.) The aforesaid order was challenged in L.P.A. No.905/2000. However, the same came to be dismissed vide order dated 12.03.2001. Against the said order, S.L.P. (Civil) No.12607/2001 was filed before the Apex Court, which, also came to be dismissed vide judgment and order dated 10.08.2001.