LAWS(GJH)-2023-10-23

MEHBOOB MAHMEDALI DEVANI Vs. STATE OF GUJARAT

Decided On October 25, 2023
Mehboob Mahmedali Devani Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned Advocate Mr.A.B.Gateshaniya, learned Advocate Mr.N.K.Majmudar and learned Advocate Ms.Ashlesha Patel on behalf of the petitioners, learned Assistant Government Pleader Mr.Aditya Pathak on behalf of the respondent - State and learned Advocate Mr.Hamesh Naidu on behalf of respondent nos. 2 and 3 in Special Civil Application Nos.18218/2023 and 18225/2023.

(2.) Rule returnable forthwith. Learned Assistant Government Pleader waives service of rule on behalf of the respondent - State.

(3.) These Group of petitions seek similar directions from this Court and therefore, all these matters are taken up together.