SAHAJANAND LASER TECHNOLOGY LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in both the captioned writ-applications are the same, those were taken up for hearing analogously and are being disposed of by this common order.

(2.) For the sake of convenience, the Special Civil Application No.3966 of 2022 is treated as the lead matter.

(3.) Rule returnable forthwith. Mr. Utkarsh Sharma, the learned AGP waives service of notice of rule for and on behalf of the respondents.