KISHANBHAI RAMABHAI PAWAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These petitions are arising out of the identical facts and are raising the same issues and hence, at the request of both the sides, the same are taken up for joint hearing and final disposal. With consent, the facts are recorded from the lead matter i.e. Special Civil Application No.13655 of 2017.

(2.) This petition under Article-226 of the Constitution of India is filed with following prayers:

(3.) At the outset, the Court is inclined to impose cost of Rs.2,000.00 as learned Advocate for the petitioners did not have copy of the order dtd. 27/9/2016 passed in Special Civil Application No.17874 of 2013, on which learned Advocate for the petitioners has placed reliance and therefore, the Court had to ask for such copy from learned AGP, who with the assistance of the attending Officer, was able to furnish not only the order dtd. 27/9/2016 passed in Special Civil Application No.17874 of 2013, but also order dtd. 21/9/2017 passed in Letters Patent Appeal No.1584 of 2017 in Special Civil Application No.17874 of 2013 preferred therein.