TOLANI BROTHERS, MUMBAI Vs. CHIEF SECRETARY

JUDGEMENT

(1.) Rule. The respondents in both the petitions waive service. By consent, Rule is made returnable forthwith and the petitions are taken up for final disposal. Heard.

(2.) By these petitions under Art. 226 of the Constitution of India, the petitioner in the respective petitions have prayed for the following relief:-

(3.) To our mind, though there are two petitions, the facts in both are more or less identical and the legal issue common. They can be conveniently disposed of by this common Judgment.