PATEL KETUK JITENDRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocates appearing for the respective respondents waives service of rule.

(2.) Heard Mr.Shalin M. Mehta, learned Senior Counsel with Ms.Aditi Raol, learned advocate for the petitioners. The prayer in this petition reads as under:

(3.) In context of the prayer made in the petition, Mr.Mehta, Senior Advocate, would draw the attention of the Court to a decision rendered by this Court rendered in batch of petitions being Special Civil Application No. 3255 of 2019, where the same relief was considered by this Court. In that petition, the Court, while dealing with the submissions made by the learned counsels for the respective parties, held as under: