RANJIT JIVABHAI VISANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of rule on behalf of the respondent-state.

(2.) This group of petitions is arising out of the same subject matter seeking direction from the State Government to pass an order for grant of quarry lease, on the ground that the Letter of Intent (LOI) has been issued in favour of the petitioners.

(3.) Considering the similarity of the subject matter and the issues, at the request of the parties, all these petitions are taken up for joint hearing and disposal.