(1.) Heard Mr. Desai, learned advocate for the petitioners, Mr. Munshaw, learned advocate for the respondent No.2 - corporation and Mr. Goutam, learned AGP for the respondent - State. Mr. Gori, learned advocate for the respondent is not present.
(2.) In this group of petitions, learned advocate for the petitioners and learned advocates for the respondents have jointly declared that the facts involved in all cases are similar and that the petitioners have prayed for similar and identical relief in all cases. The contentions and defence raised by the petitioners and respondent - State Government and respondent - corporations are also same and common in all cases. Therefore, the captioned petitions are decided by this common judgment.
(3.) In view of submission and declaration by learned advocate for the petitioners that the relief/s prayed for are similar illustratively, the relief prayed for by the petitioners in Special Civil Application No.14804 of 2004 is taken into account. In the said petition, the petitioners have prayed, inter alia, that: