SUKHIYAPURI VIBHAG FAL AND SAKBHAJI UDPADHAKONI KHARID AND VECHAN KARNARI SAHAKARI MANDALI LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGP Ms. Hetal Patel and learned advocate Mr. Umang Oza waives service of notice of rule for the respondent Nos.1 to 4 and respondent Nos.5 to 6 respectively.

(2.) With the consent of learned advocates for both the sides, the matters are taken up for final hearing at the admission stage. Since in both the Special Civil Applications, facts are similar, upon request of learned advocates for both the sides, Special Civil Application No.6984 of 2023 is taken as lead matter.

(3.) The fact is taken from Special Civil Application No.6984 of 2023. It is briefly stated as follows:-