ASHISHKUMAR MANSUKHLAL DAVE Vs. JETPUR MUNICIPALITY

JUDGEMENT

(1.) Leave to amend the petition in terms of the draft amendment dated 27.6.2017 is granted. Amendment to be carried out forthwith.

(2.) Heard Mr. Rathod and Mr. Shah, learned advocates for the petitioners and Mr. Trivedi, learned advocate for the Nagarpalika and Mr. Goutam, learned AGP for the Director, Municipality and the respondent Secretaries.

(3.) Learned advocates for the petitioners and the respondents jointly submitted and declared that in all petitions the petitioners have prayed for similar and identical relief. They also jointly declared and stipulated that all petitions are similar and identical and the grounds on which the relief are prayed for, are also identical and similar in all petitions. Therefore, the captioned petitions are decided by this common judgment.