KESHAVBHAI HARJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr. K.M. Antani waives service of notice of Rule for respondents - State.

(2.) Since the issue involved in both petitions is similar, with the consent of learned advocates appearing for the parties, both petitions are heard together and are being decided by this common order.

(3.) Special Civil Application No.6346/2016 has been filed by the petitioners challenging the order dated 20.11.2015 passed by the respondent - SSRD in Revision Application No.12 of 2013 and the order dated 23.09.2013 passed by the respondent - Collector, Bhavnagar in RO/Gharkhed/ Remand Case No. 36 of 2012-13.