STATE OF GUJARAT Vs. PRAHLADBHAI HARIBHAI PATEL

JUDGEMENT

(1.) All these Letters Patent Appeals, which are filed under Clause 15 of the Letters Patent by the appellants- original respondents challenging the order passed by the learned Single Judge in the captioned petitions, whereby, the learned Single Judge has allowed the petitions filed by the respective respondents-original petitioners.

(2.) As the issue involved in all these appeals is similar, learned advocates appearing for the parties jointly requested that all these appeals be heard together and the same may be decided together by this common order.

(3.) For the sake of convenience, the facts as stated in Special Civil Application No.11571 of 2021 are considered.