MUKESH K PATEL Vs. DAMAN MUNICIPAL COUNCIL

JUDGEMENT

(1.) As common issues of law and fact arise in these two petitions, they are being disposed of with a common order.

(2.) Accordingly, Rule in both the petitions. At the request of and with the consent of the learned counsels for the parties, Rule is disposed of finally.

(3.) Both these petitions challenge order dated 31 October 2014 made by the Administrator, Daman & Diu and Dadra & Nagar Haveli (Administrator) made under Section 298 of the Daman and Diu Municipalities (Amended) Regulation, 1994 ("said Act") dissolving the Daman Municipal Council ("impugned order").