PRATAP NAGARIK SAHAKARI PATSANSTHA LTD Vs. COLLECTOR GONDIA

JUDGEMENT

(1.) Rule, with the consent of the parties, made returnable forthwith and heard.

(2.) The above petitions involve a common question and therefore are heard together and disposed of.

(3.) The facts in each of the above petitions are identical, however, for convenience sake the facts in Writ Petition No.2681 of 2011 would be narrated.