NIRAMLKUMAR K PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN these petitions, common questions of fact and law arise, therefore, the facts of Special Civil Application No.8558 of 2010 only, are being adverted to.

(2.) THIS petition under Article 226 of the Constitution of India, has been filed with the following prayers:

(3.) THE learned advocate for the petitioners has drawn the attention of this Court to judgment dated 31-3-2009 rendered in Special Civil Application No.2146 of 2009, the relevant extract of which is reproduced herein-below: