ARUNABEN AMRATBHAI ROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these Letters Patent Appeals are filed under Clause-15 of the Letters Patent, aggrieved by common oral order dated 10th May, 2018 passed by learned single Judge in Special Civil Application No.7560 of 2018 and batch of petitions, as such, they were heard together and are disposed of by this common order.

(2.) As learned counsel for the appellants has advanced arguments in Letters Patent Appeal No. 632 of 2018, which is directed against the order passed in Special Civil Application No. 7355 of 2018, as such, we draw facts from the said appeal and refer to the parties as arrayed in the said appeal.

(3.) Special Civil Application No. 7355 of 2018 was filed by the original petitioners with the prayers, which read as under: