KALUBHAI NOORMOHAMADBHAI BHATTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of rule on behalf of the respondent No.1.

(2.) Learned Advocate for the respondents is absent.

(3.) These two petitions are arising out of the identical facts and are raising the same issues and hence, at the request of learned Advocate for the petitioner, the same are taken up for joint hearing and final disposal. With consent, the facts are recorded from the lead matter i.e. Special Civil Application No.11462 of 2020.