(1.) BOTH these Letters Patent Appeals have been filed challenging the common judgment and order dated 29.08.2002 passed by the learned Single Judge in Special Civil Applications No.7133/1996 & 8026/1996.
(2.) WE have heard learned counsel Mr. YF Mehta for the appellant and Mr. KM Patel learned senior counsel for the respondents. While deciding the writ petitions filed by the respondents, the learned Single Judge observed in Paras - 19 & 20 of the order as under;