LAWS(GJH)-1999-1-3

PATEL KARSANBHAI GORDHANBHAI Vs. STATE OF GUJARAT

Decided On January 25, 1999
PATEL KARSANBHAI GORDHANBHAI Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Mr. B.S.Patel, learned Counsel, who appears on behalf of the petitioner in all these petitions, seeks permission of the Court to delete respondents no.3 & 4 from the above-numbered petitions. In view of the averments made in the petitions and the reliefs claimed, permission as prayed for is granted. Names of respondents no.3 & 4 stand deleted from the above-numbered petitions.

(2.) Rule. Mr. P.G.Desai, learned Government Pleader waives service of notice of rule on behalf of respondents no.1 & 2. At the joint request of learned advocates appearing for the parties, the petitions are take-up for final hearing today.

(3.) As the petitions involve common question of fact and law, we propose to dispose of them by this common judgment.