AMIT LALCHANDJI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the petitions involve similar issues, seeking for similar prayers, were heard together, and therefore, this common order is being passed.

(2.) It appears that earlier both the petitions were filed as Public Interest Litigation being Writ Petition (PIL) No.126 of 2020 and Writ Petition (PIL) No.131 of 2020, however, the same were permitted to be converted into Special Civil Applications by the Division Bench vide the order dated 31.08.2020. Accordingly the matters were heard as the Special Civil Applications.

(3.) Heard learned Senior Advocates Mr. N.D. Nanavaty and Mr. G.M. Joshi for the petitioners, learned Government Pleader Ms. Manisha Lavkumar Shah appearing with the learned AGP Ms.Jyoti Bhatt for the respondent Nos.1 to 4 and learned advocate Ms. Megha Jani for the respondent No.5, in both the petitions.