ARUNKUMAR SHANKARGIRI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present group of petitions is arising out of the common question of law and facts. The Court has taken up the petitions for hearing by treating Special Civil Application No.2358 of 2016 as a lead matter and for the sake of convenience, the facts are taken from the said petition. So far as the lead matter, i.e. Special Civil Application No.2358 of 2016 is concerned, the same is arising from the following background of facts :

(2.) The present group of petitions raising almost similar issue with respect to inaction on the part of the respondent - authority has been brought before this Court by exercising the jurisdiction under Article 226 of the Constitution of India. Almost similar reliefs are prayed for and as such, the relief clause contained in the lead matter is reproduced hereunder :

(3.) Heard learned advocate Mr.Hasit Joshi, appearing on behalf of the petitioner, learned Assistant Government Pleader Ms.Dharitri Pancholi, appearing on behalf of the respondent Nos.1 and 2 and learned advocate Mr.H.S. Munshaw, appearing on behalf of the respondent No.3.