(1.) MR .Mehul Sharad Shah, learned advocate for the petitioner in Special Civil Application No.1179 of 2013, has moved a draft amendment. The same is granted and may be carried out by 21-02-2013.
(2.) MR .Mehul Sharad Shah, learned advocate, submits that as the subject matter of Special Civil Application No.1179 of 2013 is identical to that of Special Civil Application No.4 of 2013, both petitions be tagged and heard together.
(3.) AS the issues involved in both petitions are identical, the learned counsel for the respective parties in the petitions are heard for the grant of interim relief.