REVABHAI BHUDARBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these matters were ordered to be heard along with S.C.A. No.1681/2002 & 1682/2002. The said two petitions were disposed of vide common judgment and order dated 25.04.2011, which is reproduced here under;

(2.) The above judgment was challenged by way of filing L.P.A. No.1730/2011 with C.A. No.11663/2011. In the said appeal, the following order came to be passed on 14.11.2011, which is reproduced here under;

(3.) In that view of the matter, the present petitions will also be governed by the order passed in the above matters. Consequently, the petitioners herein shall also be given the same treatment, which has been given by the Division Bench in the above matter. Both petitions stand disposed of accordingly. Rule is made absolute to the above extent with no order as to costs.