PRAJAPATI HITESHKUMAR BECHARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates for respondents waive service of notice of Rule for the respective parties.

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

(3.) Heard Mr. Maulin G. Pandya, learned advocate for the petitioners. He would fairly submit that the issue was decided by this Court vide order dtd. 17/6/2022 passed in SCA No.11001 of 2022. The order reads as under: