DEVENDRAKUMAR MANSINGBHAI BAMANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.G.R.Thacker learned advocate waives service of notice of Rule on behalf of the respective respondent. Learned AGPs waive service of notice of Rule on behalf of the respondents-State in the respective petitions.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) The issue raised in these petitions is covered by the decision of this Court rendered in Special Civil Application No.20181 of 2021 and allied matters. The said judgment reads as under: