SHAILENDRASINH BHIKHUSINH BIHOLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned counsels for the parties have jointly submitted that as the issue involved in both the matters is identical, both these Special Civil Applications be heard together and accordingly, both the Special Civil Applications were heard together and are being disposed of by this common judgment and order. It may be noted here that the some of the councilor of the Gandhinagar Municipal Corporation had filed Civil Application No. 1 of 2019 in SCA No. 17590 of 2018 with following prayers :

(2.) The petitioner of Special Civil Application No. 17590 of 2018 - councilor of Gandhinagar Municipal Corporation has approached this Court by way of this petition with following prayers :

(3.) The petitioner of Special Civil Application No. 18084 of 2018 - councilor of Gandhinagar Municipal Corporation has approached this Court by way of this petition with following prayers :