AVH CORPORATION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in all the Writ Applications are the same, they were heard analogously and are being disposed of by this common order.

(2.) For the sake of convenience, the Special Civil Application No.21615 of 2019 is treated as the lead matter.

(3.) By this Writ Application, under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs: