ASHOKBHAI HARIBHAI GAJERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As common questions of facts and law arises in the above captioned appeals, they were taken up for hearing together and are being disposed of by this common judgment and order.

(2.) In all the above captioned appeals, the appellants challenge the common judgment and order dated 03rd May, 2006 passed by the learned Single Judge in Special Civil Application No.17009 of 2004 to Special Civil Application No.17012 of 2004 whereby the learned Single Judge rejected all the writ petitions.

(3.) Facts relevant for the purpose of deciding this batch of appeals can be summarised as under: