DILBASMIYAN NABIMIYAN MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Utkarsh Sharma learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petitions are taken up for final hearing.

(3.) Since the issue involved in these petitions is the same, Special Civil Application No.5017 of 2022 is taken as a lead matter for the purposes of this judgment.