UNION OF INDIA Vs. SABBIR GULAM RASUL

JUDGEMENT

(1.) SINCE identical issues are involved in these petitions they have been heard together and are being disposed of by this common order.

(2.) IN these petitions, the petitioners i.e. Western Railway and its authorities have challenged a common interim order dated 22nd July, 2005, passed by the Presiding Officer, 7th Fast Track Court, Panchmahals at Godhra in Misc. Civil Appeal No.26/2005.

(3.) SHORTLY stated the controversy arise this wise :