INDIRABEN GOVINDBHAI PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Kurven Desai learned AGP waives service of notice of Rule on behalf of the respondent State, Mr.H.S.Munshaw and Mr.Kaash Thakkar learned advocate waives service of notice of Rule on behalf of the concerned respondents in the respective petitions.

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

(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: