SREEJITH K. Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) For the sake of convenience, the Special Civil Application No.19116 of 2021 is treated as the lead matter.

(3.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant has prayed for the following reliefs:-