STATE OF GUJARAT Vs. IMTIYAZ AALAMSHA BANVA

JUDGEMENT

(1.) Since, all these matters involve identical question of law and facts, they are heard together and being disposed off by this common order.

(2.) The facts are drawn from Special Civil Application No. 22098 of 2019.

(3.) The aggrieved petitioner-Department is, therefore, before this Court, seeking following reliefs: