HEIRS OF DECD MOTIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in both the captioned writ-applications are the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) For the sake of convenience, the Special Civil Application No.1707 of 1995 is treated as the lead matter.

(3.) By this writ-application under Article-226 of the Constitution of India, the writ-applicants have prayed for the following reliefs:-