RAJAHUSAIN ABDULSHA MURSAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. N.D.Sonagara for the petitioner learned Assistant Government Pleader Mr. Dhawan Jayswal for the respondent-State and learned advocate Mr. H.S.Munshaw for the respondent No.5.

(2.) Rule returnable forthwith. Learned AGP Mr. Jayswal waives service of notice of rule on behalf of the respondent-State and learned advocate Mr. Munshaw waives service of notice of rule on behalf of respondent No.5.

(3.) By these petitions under Art. 226 of the Constitution of India, the petitioners have prayed for the following reliefs: