HARSUKHLAL LAXMANBHAI VAGODIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The above referred to both the matters are filed by the same petitioners against the same respondents and as such both the matters being cognate are heard together and are being disposed of by this common order.

(2.) Shri K. J. Kakkad, learned Advocate appears on behalf of the petitioners in both the matters while Mr. Y. N. Ravani, learned Advocate appears for respondent No. 2 in both the matters. Learned A.P.P Mrs. B .R. Gajjar appears for respondent No. 1 in both the matters.

(3.) Rule. Learned Advocates for respective parties waives service of Rule.