STATE OF GUJARAT Vs. HUSEIN ABDULRAHIM HASAN

JUDGEMENT

(1.) These appeals are filed by the appellants-original respondent nos.1 to 3 under Clause 15 of the Letters Patent against the common judgment dated 4.12.2015 passed by the learned Single Judge in Special Civil Application No.7236 of 2013 and allied matters.

(2.) As the facts and issue involved in these appeals are similar, they are taken up for final disposal with the consent of learned advocates for the parties and disposed off by this common judgment. For the sake of convenience, the facts of Special Civil Application No.7236 of 2013 are recorded.

(3.) The brief facts for deciding the controversy involved in the matters are as under: