BABUBHAI SHANABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following main reliefs (of SCA No. 7338/2013 ): -

(2.) HEARD Mr.Pushpadatta Vyas, learned counsel for the petitioner in all the petitions. Ms.Megha Chitaliya , learned AGP for respondent No. 1 (in SCA No. 7338/2013) and Ms.V.S.Pathak, learned AGP for respondent No. 1 in (SCA Nos. 8011/13, 8012/13 and 8013/13). Mr.H.S. Munshaw, learned counsel for respondent No. 4 in all the petitions. Mr.Vijay H Nangesh, learned counsel for respondent No.5 -Municipality in all the petitions.

(3.) AS the issue involved in this group of petitions is identical and the prayers prayed for are similar, all these petitions are heard together.