OMPRAKASH CHHAGANLAL SHRIMALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Dipak Dave for the petitioners, learned Assistant Government Pleaders for State-respondents as well as learned advocate Mr. Uday Shahtri and Mr. Pradip J. Patel for the respective Panchayats in all these petitions.

(2.) Rule, returnable forthwith. Learned Assistant Government Pleader as well as learned advocates waives service of notice of rule on behalf of the respective parties.

(3.) These petitions are filed on identical issue and therefore the same were heard analogously.