UNION OF INDIA Vs. GUJARAT AMBUJA CEMENTS LTD

JUDGEMENT

(1.) As in the all the matters, common questions arise for consideration, therefore, they are being considered by this common judgement. The parties shall be referred to as per their original status before the learned Single Judge namely; petitioners and/or respondents, as the case may be, for the sake of convenience hereinafter.

(2.) LPA No.503/1993 arises against the order dated 29.10.1993 of the learned Single Judge (Coram: R.K. Abichandani, J.) in SCA No.4771 of 1993, whereby the learned Single Judge, after distinguishing the above referred decision of the another learned Single Judge of this Court (Coram: K.G. Shah, J.) in SCA No.475 of 1990, has dismissed the petition.

(3.) LPA No.505 of 1993 arises against the order dated 3.11.1993 passed by the learned Single Judge of this Court (Coram: R.K. Abichandani, J.) in Special Civil Application No.4772 of 1992, whereby the learned Single Judge, based on the above referred decision in SCA No.4771 of 1993 has rejected the petition.