AJITBHAI DAYABHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petitions, under Articles 14, 16, 21, 23 and 226 of the Constitution of India, the petitioners have challenged impugned orders passed by the respondent Deputy Conservator of Forests, Surendranagar.

(2.) Since identical issue is involved in all the three petitions, they are taken up for final disposal today with consent of learned advocates appearing for the respective parties, by way of this common judgment.

(3.) As the common issue is involved in all the three petitions, Special Civil Application No.15265 of 2015 is treated as lead matter and in the said petition, the petitioner has prayed for below mentioned relief/s:-