GURUMUKHDAS BHAGAMAL RAMCHANDANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Mehul Sharad Shah learned advocate for the petitioners in Special Civil Application No.8864 of 2016, Mr.Dev D. Patel learned advocate for the petitioner in Special Civil Application No.9356 of 2016.

(2.) In both these petitions under Article 226 of the Constitution of India, the prayers of the petitioners are similar/identical in nature. For the purposes of brevity, prayers as well as facts of Special Civil Application No.8864 of 2016 are discussed.

(3.) The prayers read as under: