PALITANA MUNICIPALITY Vs. MAHARASHTRABHUVAN JAIN DHARMASHALA

JUDGEMENT

(1.) Admit Mr. N.N. Gandhi, Mr. P.V. Hathi and Mr. A.V. Trivedi waives service of notice on behalf of the respondents. Mr. P.O. Desai, Government Pleader, waives services on behalf of the State of Gujarat. On the request of both the sides, all these Letters Patent Appeals are taken up for final hearing today.

(2.) In these 13 Letters Patent Appeal, we notice the dismal fact of the unusual litigious perseverance of Palitana Municipality against the statutory exercise of power by the State of Gujarat under the Gujarat Education Cess Act, 1962.

(3.) This batch of 13 Letters Patent Appeals filed by the Palitana Municipality are directed against a common judgment and order dated 29th January, 1997 passed by the learned Single Judge in Special Civil Applications No. 7055/1987 to 7067/1987 whereby all the Special Civil Application have been dismissed and the rule issued in each of them has been discharged.