JAYESHBHAI SHANKARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petitions have been filed for quashing and setting aside the order passed by the District Registrar and circular/ notification issued by the respondent No.1.

(2.) Learned advocates for the respective parties are ad idem that the writ petitions can be disposed of by making the suitable observations.

(3.) Accordingly, the following order is passed: