LAWS(GJH)-2022-2-412

EXECUTIVE ENGINEER Vs. OMPRAKASH NARSINHBHAI PADHIYAR

Decided On February 10, 2022
EXECUTIVE ENGINEER Appellant
V/S
Omprakash Narsinhbhai Padhiyar Respondents

JUDGEMENT

(1.) The issue involved in all these writ-applications being identical, all the writ-applications are taken up for adjudication together.

(2.) These writ-applications under Article 226 of the Constitution of India are at the instance of the Gujarat Energy Transmission Corporation Ltd. The Special Civil Application No.21620 of 2019 is taken up as lead matter. The writ- applicant has prayed for the following reliefs in the Special Civil Application No.21620 of 2019, which are produced thus :-

(3.) The brief facts giving rise to the present writ-applications are summarized thus :-