TAKHATSINH ZILUSINH CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Shruti Pathak, learned Assistant Government Pleader waives service of notice of Rule for the respondent - State in all these petitions.

(2.) With the consent of the learned advocates for the respective parties, all these petitions alongwith Civil Applications are taken up for final hearing today.

(3.) Heard learned advocates for the petitioners. They would fairly submit that the issue was decided by the Coordinate Bench of this Court vide order dtd. 15/7/2022 passed in SCA No.8191 of 2020 and allied matters. The order reads as under: