PATEL PRAVINABEN DASHRATHLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ADMIT. Learned Government Pleader Shri Sunit Shah waives service in both the appeals.

(2.) In these appeals, a common judgment delivered in Special Civil Applications Nos. 3740 and 3741 of 2007 dated 9th February, 2007 has been challenged and, therefore, at the request of the learned advocates, both the appeals have been heard together and decided by this common judgment.

(3.) The facts giving rise to the appeals, in a nutshell, are as under: