HAMIRBHAI NAGABHAI MARU Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) Heard Mr. Rajyaguru, learned Advocate for the petitioners and Mr. Joshi, learned Advocate for the respondent.

(2.) Rule. Rule returnable forthwith. Mr. Joshi, learned Advocate for the respondent has waived service of Rule and at the request of learned Advocate for the petitioners and with consent of learned Advocate for the respondent, the petitions are heard for final order today.

(3.) The facts, issues and rival contentions involved in captioned 3 petitions are almost identical. The respondent in said 3 petitions is also common, learned Advocates have put forward similar and common contentions for their respective clients, for captioned 3 petitions. Therefore, the petitions are heard together and decided by this common order.