LOCHAN SEHRA Vs. ROHIT PRAJAPATI

JUDGEMENT

(1.) As the issues raised in both the captioned writ-applications are the same, those were taken up for hearing analogously and are being disposed of by this common order.

(2.) For the sake of convenience, the Special Civil Application No.5328 of 2017 is treated as the lead matter.

(3.) By this writ-application, the writ-applicant District Collector, Vadodara, has prayed for the following reliefs :