RAMESHBHAI BHAGWANJIBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present group of petitions are filed by the petitioner/(s) in respective petitions by challenging the order dtd. 5/8/2019 in respective petitions passed by the Consumer Forum Kutch Bhuj and prayers as sought for, as under:-

(2.) Special Criminal Application No.1944 of 2020 is considered as the lead matter. All the captioned petitions are identical in nature, with different impugned Tamil Application Numbers, as follows: <IMG>JUDGEMENT_1241_LAWS(GJH)7_2023_1.jpg</IMG>

(3.) The present petitioner raises the following Fundamental Questions of Law before this Hon'ble Court under article 226 and 227 of the Constitution of India, along with the relevant provisions of consumer Protection Act :