RANIP NAGARPALIKA RANIP Vs. AEC LIMITED

JUDGEMENT

(1.) As in all these Special Civil Applications the common question of facts and law involved and as such are being taken up for hearing together and are disposed of by this common order.

(2.) The facts of the case are taken from the Special Civil Application No. 4289/96.

(3.) The grievance of the petitioners, who are Nagar Palika of different places in the State of Gujarat is against the inaction on the part of the respondents in not implementing and acting as per the Government resolution dated 15.7.1995 whereby it has been resolved to continue the benefit to the petitioner municipalities herein for the years 1994-95 to 1997-98 on the same line as it was being enjoyed by the then Nagar Panchayat and for grant of 50% of the benefit for different years as given in the Special Civil Applications.