MAHENDRABHAI M PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS common questions of law and fact are involved in the above captioned applications for review, they were all heard together and are being disposed of by this common judgment and order.

(2.) THE above captioned applications have been preferred by original petitioners under Order 47, Rule 1 of the Code of Civil Procedure for review of a common order dated 22nd February 2011 passed by the Division Bench in Special Civil Application No.16308 of 2010 and other analogous petitions.

(3.) BRIEF resume of facts necessary for deciding the review applications can be, thus, summarised as under : -