PRAVINBHAI KARSANBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners have filed these petitions under Article 226 of the Constitution of India praying for quashing and setting aside the order passed by the respondent - Corporation on 10/07/2002 and dated 08/01/2001 in SCA No.9492 of 2002 and No.9489 of 2002 respectively.

(2.) The petitioners have also prayed for direction to the respondent - Corporation to grant refund of Rs.26,744/- and Rs.13,412/- to the petitioners of SCA No.9492 of 2002 and No.9489 of 2002 respectively.

(3.) This Court has issued notice on 23/09/2002 and the petitions were admitted on 07/02/2004.