STATE OF GUJARAT Vs. MADUKANT MARUTIRAO GAEKWAAD

JUDGEMENT

(1.) All the captioned appeals emanate from the different judgement and orders passed by the learned Single Judges.

(2.) In the common judgement dtd. 30/9/2022 passed in Special Civil Application No.15922 of 2016 with Special Civil Application No.14717 of 2016, the learned Single Judge has placed reliance on the judgement dtd. 4/3/2022 passed in Special Civil Application No.15358 of 2021 (Madhuben Mahendrabhai Mekwan vs. State of Gujarat). In the said writ petition, being Special Civil Application No.15358 of 2021, the learned Single Judge has placed reliance on the decision dtd. 3/3/2022 passed in Special Civil Application No.8155 of 2019. In the judgement dtd. 2/3/2023 passed in Special Civil Application No.1598 of 2023 (Letters Patent Appeal No.772 of 2024), the learned Single Judge has placed reliance on the judgement dtd. 4/3/2022 passed in the case of Madhuben Mahendrabhai Mekwan (supra).

(3.) Since the learned advocates for the respective parties have premised their submissions on Letters Patent Appeal No.785 of 2024, the same is taken as a lead matter.