MANOHARSINH MAHOBBATSINH SODHA Vs. SPECIAL SECRETARY

JUDGEMENT

(1.) Rule. Mr.K.M. Antani, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent Nos.1 and 2. Though served, none appears on behalf of respondent Nos.3 to 5.

(2.) Looking to the issue involved in the present petitions and with the joint request of the learned advocates appearing for the parties, these petitions are taken up for final disposal. Since the issue involved in both the petitions is similar, they are heard together and decided finally by this common order. For the sake of convenience, the facts of Special Civil Application No.21678 of 2016 are referred.

(3.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has prayed that the order dated 01.03.2016 passed by respondent No.1 in MVV/HKP/Kutch/4 of 2014 as well as order dated 20/22.02.2013 passed by the District Collector, Kutch, in Suo motu/Sankalan/Appeal/108(6) Case No.74 of 2012 be quashed and set aside.