STATE OF GUJARAT Vs. PUSHPABEN P MAAKHECHA

JUDGEMENT

(1.) IN the above captioned Appeals, it is necessary for us to clarify for the sake of convenience that we heard in all five Appeals bearing Letters Patent Appeal Nos.681 of 2011, 682 of 2011, 683 of 2011, 684 of 2011 and 685 of 2011 preferred by the appellant ? State of Gujarat against a common judgment and order dated 22

(2.) ND December 2010 passed by a learned Single Judge in a batch of petitions wherein, the learned Single Judge dismissed all the petitions with costs of Rs.50,000=00 solely on the grouND of suppression of material facts without going into the main issue in question.

(3.) TH February 2005 issued by THe Central Government.