MUKUNDBHAI Z MALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Adil Mehta learned advocate for the petitioners and Mr. Neeraj Soni learned AGP for the State authorities.

(2.) MR . Adil Mehta, learned advocate for the petitioners states that the grievance voiced in this petition is identical to that, 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 advocate for the petitioners further states that the present petitioners be also granted similar relief. By order dated 8.2.2013, the respondent authorities were put to notice about the contention of the petitioners, of their case being covered by the above referred decision. No dispute is made by any of the respondents in that regard. In view of the above, it is undisputed that the case of these petitioners 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:

(3.) IN view of above, it is directed that the case of the present petitioners shall also be governed by the observations and directions contained in the judgment of this Court dated 30.1.2013 in Special Civil Application No. 10142/2009 and cognate matters.