RAHUL SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in all the captioned writ applications are by and large the same, those were heard analogously and are being disposed of by this common judgement and order.

(2.) For the sake of convenience, the Writ Petition (PIL) No.88 of 2020 is treated as the lead matter.

(3.) By this writ application under Article 226 of the Constitution of India filed in public interest, the writ applicant, a practicing advocate appearing in person, has prayed for the following reliefs: