MANSUKHLAL B VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Biren Vaishnav learned advocate for the petitioner and Mr. Rasesh Rindani learned AGP for the State authorities.

(2.) MR . Biren Vaishnav, learned advocate for the petitioner states that the controversy in this petition is the same which is decided by this Court in the judgment in the group of petitions, being Special Civil Application No. 10142 of 2009 and cognate matters, dated 30.01.2013. Learned counsel for the petitioner further states that, on facts the case of the petitioner is identical to the petitioners referred to in paragraph 3.3 of the said judgment. Paragraph 3.3 of the said judgment reads as under :

(3.) IN view of the above, it is undisputed that the case of this petitioner also needs to be directed to be governed by the said judgment dated 30.1.2013 in Special Civil Application No. 10142 of 2009 and cognate matters. The operative part of the said judgment dated 30.1.2013 reads as under: