SHANTIBEN BHANABHAI KACHARABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS common question of law and facts arise in both these petitions, they are disposed of by this common order.

(2.) BY way of Special Civil Application No. 11266/2009 respective petitioners have prayed for an appropriate writ, order or direction quashing and setting aside the order/communication dated 10/08/2009 passed by respondent no. 4 (Annexure-A) and consequential Mutation Entry No. 10953 dated 21/08/2009 (Annexure-B) based on the order dated 10/08/2009 and the order/communication dated 08/04/2009 (Annexure-C) passed by respondent no. 2.

(3.) BY way of Special Civil Application No. 11293/2009 respective petitioners have also prayed for the similar reliefs.