A A RAVAL Vs. COLLECTOR OF MAHESANA

JUDGEMENT

(1.) IT is not in dispute that the disputes arising in this petition are identical issues involved in Special Civil Application No. 6630 of 1991 and connected matters. Above mentioned group of petitions came to be disposed on 23. 01. 09 wherein the learned single Judge found that the petitioners have been protected by interim orders of the Court and services have been continued for almost 18 years. On the said ground besides others, the learned Judge passed the following order: