LAWS(GJH)-2018-7-410

SURESH JAYANTILAL RANA Vs. NADIAD NAGARPALIKA

Decided On July 31, 2018
Suresh Jayantilal Rana Appellant
V/S
Nadiad Nagarpalika Respondents

JUDGEMENT

(1.) Heard Mr.Purohit and Mr.A.H. Shah, learned advocate for the petitioners, Mr.Parikh, learned AGP for respondent No.2 and Mr.Mehul Sharad Shah, learned advocate for the respondent municipality.

(2.) Initially, in light of the roster, Special Civil Application No.8265 of 2016 was placed before this Court. However, during submissions by learned advocates, it emerged that other petition, i.e. Special Civil Application No.14914 of 2017 which would, ordinarily, be placed before other Hon'ble Court in light of the roster, is connected with the subject matter of Special Civil Application No.8265 of 2016 and in that view of the matter, it would be necessary and appropriate to hear and decide both the matters together. Therefore, order dated 13.6.2018 came to be passed. With reference to the said order, the Hon'ble the Chief Justice issued directions vide order dated 22.6.2018. In view of the said directions, the said other petition, i.e. Special Civil Application No.14914 of 2017 is also placed before this Court along with Special Civil Application No.8265 of 2016. Since the subject matter in both petitions is interconnected and also the facts involved in both the cases are closely intertwined, both the matters are heard and decided by this common order.

(3.) The factual background involved in both the cases can be summarised thus.