BHAGVANBHAI RAVATBHAI DHRANGA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr. Meet Thakkar learned AGP waives service of notice of Rule for the respondent State.

(2.) With consent of learned advocates for the respective parties, the petitions are taken up for final hearing in view of the fact that the benefits sought for in the prayers made in these petitions appeared to be covered by the decisions of this Court.

(3.) Of course, Mr. Meet Thakkar learned AGP would submit that in the decisions relied upon by Mr. Rathod in Special Civil Application Nos. 2113 of 2019 and 2116 of 2019, there was a denial to the petitioners for the benefits so granted which was set aside whereas in the present petitions, there is no negative decision to deny the benefits.