STATE OF GUJARAT Vs. UDAY HARIOM VYAS

JUDGEMENT

(1.) Heard learned Assistant Government Pleader Ms. Dhawan Jayswal for the appellant State in all the three appeals, learned advocate Mr. J.A. Adeshra, learned advocate Mr. Vijay Patel for H.L. Patel Advocates and learned advocate Mr. Punit Juneja with learned advocate Ms. Divya Juneja, for the respective respondents on whose behalf they appear in the Letters Patent Appeal concerned.

(2.) Learned single Judge by common judgment and order dtd. 6/10/2021 allowed three Special Civil Applications. Following directions were issued in para 17,

(3.) The prayers in the Special Civil Application taken from Special Civil Application No. 6191 of 2003 and similar in all other petitions were as under,