Bhargav D. Karia,J. - (1.)Heard learned advocate Mr. S.P. Majmudar appearing for the petitioners, learned advocate Mr. Kaushal Pandya for the respondent no.3 and learned Assistant Government Pleader Mr. K.M. Antani for the respondent -State through video conference.
1. Rule returnable forthwith. Learned Assistant Government Pleader Mr. K.M. Antani waives service of notice of rule on behalf of the respondent -State, learned advocate Mr. Kaushal Pandya waives service of notice of rule on behalf of the respondent no.3. By consent of the learned advocates for the parties, matters are taken-up for final hearing.

(2.)In both the petitions, the petitioners have challenged the Notification dated 18th June, 2020 issued by the State Government for inclusion of the village Segva Syadla within the limits of the Vadodara Municipal Corporation.
(3.)By these petitions under Articles 226 and 227 of the Constitution of India, the petitioners have prayed for the following reliefs:
"(A) Your Lordships may be pleased to issue a writ of mandamus or a writ in the nature of mandamus or any other appropriate writ, order or directions for quashing and setting aside the impugned notification dated 18.06.2020 issued by the State Government (at Annexure-D hereto) as far as Village Segva Syadla is concerned;

(B) During pendency and final disposal of the present application, Your Lordships may be pleased to stay further operation, implementation and execution of the impugned notification dated 18.06.2020 issued by the State Government (at Annexure-D hereto) as far as village Segva Syadla is concerned;

(C) Pass any such other and/or further orders that may be thought just and proper, in the facts and circumstances of the present case;"