VANMALIBHAI KALIDAS HAJARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As all these Special Civil Applications proceed on the same facts and grounds of challenge to the impugned orders they are being taken up for hearing together and are being disposed of by this common order.

(2.) Leading arguments in these matters are being advanced by Ms. Vasuben P. Shah, Senior Advocate with respect to the Special Civil Application No. 8102 of 1995, and as such, the facts are being taken from the aforesaid Special Civil Application for the purpose of deciding these Special Civil Applications.

(3.) On 26th September, 1997, at one point of time, this Court thought to implead the Airport Authority of India as a respondent herein but the Counsel for the petitioners has not taken the notice of the said authority for direct service. After hearing the learned Counsels for the parties, I am satisfied that now this order is not required to be carried out.