BHARATSINH KALUSINH MARUDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Kurven Desai, learned Assistant Government Pleader, waives service of notice of rule on behalf of the respondent - State in all these petitions.

(2.) Learned counsel appearing for the applicant would rely on an order passed in Special Civil Application No. 3088 of 2021 dtd. 21/7/2022 and allied matters. The orders reads as under:

(3.) In view of the aforesaid, all these petitions are dismissed with no orders as to costs. Rule is discharged.