SHAMA FATIMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Hetal Patel for learned advocate Mr. Chetan K. Pandya for the petitioners and learned Assistant Government Pleader Mr. Trupesh Kathiriya in Special Civil Application No.17882/2021 and learned Assistant Government Pleader Mr. Krutik Parikh in Special Civil Application No.17883/2021.

(2.) Issues involved in both the petitions are similar inasmuch as order of seizure passed by by respondent no.2 pertaining to articles belonging to the petitioner have been challenged in both the petitions and therefore, they have been heard together and disposed of by this common order.

(3.) For the sake of convenience, facts are recorded from Special Civil Application No.17882/2021.