RAJESHBHAI KANJIBHAI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These writ petitions are arising out of identical facts and are raising the same issues. Therefore, they are taken up for hearing jointly and are being disposed of by this common judgment and order.

(2.) For the sake of convenience, the Special Civil Application No.14656 of 2022 is treated as the lead matter.

(3.) By this writ petition filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :