DEVABHAI BACHUBHAI DASA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri M. R. Mengdey, Shri Nikunt Raval and Ms. Mehta, respective learned AGP, waives service of notice of Rule on behalf of the respondents. With the consent of the learned Advocates for the parties, all these petitions are taken up for final hearing today.

(2.) AS common question of law and facts arise in all these petitions, they are being disposed of by this common judgment and order.

(3.) IN all these petitions, respective petitioners who according to the petitioners are running Stone Crusher since 1997-98 have challenged common orders dated 21. 11. 2009 passed by the revisional authority, Secretary (Appeals), Revenue Department, State of Gujarat passed in Revision Application Nos. 17 of 2009 to 24 of 2009 by which the learned Secretary (Appeals) has rejected the application for interim relief during the pendency of the revision application, submitted by the respective petitioners.