JAMNAGAR MUNICIPAL CORPORATION Vs. NAVALSINH RAJMALJI

JUDGEMENT

(1.) ADMITTED .

(2.) AS all these appeals challenge the common order passed in various Special Civil Applications on 12.04.2010, these appeals are heard together and decided by this common judgment.

(3.) SINCE a narrow question arises for determination by this Court, at the request of the learned advocates for the parties, the appeals are finally heard and decided today.