MOGAL REHANABANU SAFIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since facts of Special Civil Application No.2987 of 2016 are identical to that of Special Civil Application No.2985 of 2016, papers of Special Civil Application No.2987 of 2016 is called for from the Registry and now both the matters are being heard and disposed of together by this common oral order.

(2.) Heard Mr.P.V.Patadiya learned advocate for the petitioner and Mr.Meet Thakkar learned AGP for the respondent - State, Mr.Anuj Trivedi learned advocate for the Ahmedabad Municipal Corporation ('respondent - Corporation' for short) and Sabarmati Riverfront Development Corporation Limited ('SRDCL' for short).

(3.) For the purposes of this order, facts of Special Civil Application No.2985 of of 2016 are referred.