RUPABEN TIDABHAI MARU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned AGP Mr. Desai waives service of Rule for the respondent - State so far as SCA No.2334/2021. In rest of the matters, Rule has already been issued.

(2.) Heard learned advocate for the respective parties. Perused the record.

(3.) Learned counsel Mr. Rajesh O. Gidiya for the petitioners would rely on an order passed in similar matter by this Court namely; SCA No.6431 of 2022 dtd. 29/6/2022. He further requested this Court to pass a similar order in these matters too. The order dtd. 29/6/2022 reads as under: