MUDRESH J PUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BOTH these petitions have been tagged together as Special Civil Application No.13878/2014 is an outcome of the proceedings initiated by the Mamlatdar, Sanand, pursuant to an order dated 03.07.2014, passed by this Court in Special Civil Application No.6890/2013. Therefore, the petitions have been heard together. However, as the factual matrix of both the petitions is different, the Court would be required to deal with the petitions separately, though by a common judgment. Special Civil Application No.6890/2013 :

(2.) RULE . Ms.Shruti Pathak, learned Assistant Government Pleader waives service of notice of Rule for respondent No.1. Mr.Tushar L. Sheth, learned advocate waives service of notice of Rule for respondents Nos.2 and 3. Mr.H.S.Munshaw, learned advocate waives service of notice of Rule for respondent No.5 and Mr.Sahil M. Shah, learned advocate waives service of notice of Rule for respondents Nos.6 to 8.

(3.) THIS petition has been preferred by the petitioner, with the following prayers :