SAMEJA MAMAD MUSA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the nature of relief prayed for by the petitioner is similar in all these petitions, all these matters are taken up together and decided together. For the purpose of adjudicating the issue and passing necessary orders, Special Civil Application No.1360 of 2022 is treated as lead matter. By way of the present petition, the petitioner has prayed for following reliefs:

(2.) Heard learned advocate Mr.Ekrama Qureshi for the petitioners, learned Assistant Government Pleader Mr.Krutik Parikh for the Respondent State Authorities and learned advocate Mr.Kirtidev Dave for Respondent No.4.

(3.) By way of these petitions, the petitioners have prayed for quashing and setting aside the show cause notice dtd. 30/12/2021 issued by the Mamlatdar and Executive Magistrate, Mundra - Kachchh. It is reported that pursuant to the show cause notice, the petitioners have appeared before the Mamlatdar and now the matter is adjourned before the Mamlatdar on 14/3/2022.