STATE OF GUJARAT Vs. NATWARLAL PITAMBARDAS PATEL

JUDGEMENT

(1.) Since the issues raised in all the captioned miscellaneous civil applications are interrelated and the parties are also the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) The disposal of the Miscellaneous Civil Application No.3 of 2018 filed in the Special Civil Application No.19715 of 2015 shall govern the disposal of the connected applications too. In such circumstances, the Miscellaneous Civil Application No.3 of 2018 is treated as the lead matter.

(3.) Before I enter into the merits of this application, I must give a fair idea of the two main petitions i.e. the Special Civil Application No.19715 of 2015 and the Special Civil Application No.97 of 2016 respectively.