STATE OF GUJARAT Vs. KODIYATAR MANDA AMARABHAI

JUDGEMENT

(1.) As common question of law and facts arise in this group of appeals, all these appeals are decided and disposed of together by this common judgment and order.

(2.) Admit. Ms. Sandhya Natani, learned advocate waives service of notice of admission on behalf of respondents- original petitioners in each of the appeals. In the facts and circumstances of the case and with the consent of the learned advocates for the respective parties, all these appeals are taken up final hearing today.

(3.) Feeling aggrieved and dissatisfied with the impugned common order passed by the learned Single Judge passed in Special Civil Application No. 6692 of 2016 and other allied Special Civil Applications, by which, the learned Single Judge has allowed said petition preferred by the respondents herein respective original petitioners, by which, the learned Single Judge has quashed and set aside orders of termination subject to production of fresh certificate of CCC passed within a period of two years, original respondents - State of Gujarat and others have preferred the present Letters Patent Appeals.