DEVSIBHAI VIJABHAI CHARANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the challenge in both the captioned Appeals is to a common order passed by a learned Single Judge, those were taken up for hearing analogously and are being disposed of by this common judgment and order.

(2.) This Appeal, at the instance of the two appellants (after seeking Leave to Appeal) under clause 15 of the Letters Patent, questions the legality and validity of the order passed by a learned Single Judge of this Court dated 16th August 2018 in the Special Civil Application No.11206 of 2018, by which the learned Single Judge disposed of the main matter along with a connected writ-application on a statement being made by the Additional Advocate General on behalf of the State.

(3.) The facts giving rise to this Appeal may be summarised as under :