JANI SAGARKUMAR UMESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In both these appeals similar issues call for consideration. As such they are heard together and disposed of by this common order. for the purpose of disposal we refer to the facts in Letters Patent Appeal No.342 of 2017.

(2.) This appeal is filed under Clause 15 of the Letters Patent by the original petitioners in Special Civil Application No.21655 of 2016, aggrieved by the order of the learned Single Judge dated 28.12.2016. The Special Civil Application is filed with the prayers, which read as under:

(3.) The learned Single Judge following the earlier orders passed in identical circumstances in Special Civil Application No.21604 of 2015, has passed the order dismissing the Special Civil Application No.21655 of 2016.