MOTI PANCHI NAGAR PANCHAYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. N. D. Nanavati, learned Government Pleader appears for the respondents and waives service of rule. In the facts and circumstances of the case, all the matters are taken up for final hearing.

(2.) In all these petitions, common questions of fact and law arise for determination of this Court and it is, therefore, apporpriate to dispose of all the petitions by a common judgment.

(3.) To appreciate the controversy in question, few relevant facts of the main petition (Special Civil Application No. 13651 of 1993) may now be stated.