ARUNKUMAR HANSRAJ ARORA Vs. CHIEF OFFICER

JUDGEMENT

(1.) APPELLANTS -original petitioners, 4 in number, are before this Court being aggrieved by judgment and order dated 21.8.2013 passed by the learned Single Judge in Special Civil Application No.775 of 2011 and Special Civil Application No.4614 of 2011 with Civil Application No.4218 of 2012. As it was common judgment and order in both these special civil applications, the present Letters Patent Appeal is filed by the petitioners of Special Civil Application No.775 of 2011.

(2.) HEARD learned senior advocate, Mr.B.B.Naik with Mr.Japan V.Dave for the appellants -original petitioners.

(3.) THE learned senior advocate submitted that, if required, the petitioners of Special Civil Application No.4614 of 2011 can also file Letters Patent Appeal. It is for the petitioners of Special Civil Application No.4614 of 2011 to decide their course of action. This Court is examining the legality and validity of the judgment and order passed by the learned Single Judge which is common in both these petitions.