AHMEDABAD MUNICIPAL CORPORATION Vs. LILABEN HIRABEN

JUDGEMENT

(1.) RULE. Mr. M. B. Gandhi, learned advocate waives the service of notice of admission on behalf of the respondent.

(2.) WITH the consent of the learned advocate appearing on behalf of the respective parties, both these petitions are taken up for final hearing.

(3.) AS both these petitions arise out of the common order passed in the applications between the same parties, the same are being disposed of by this Common judgement and order.