NILESHKUMAR MOTILAL VALAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE is issued in each petition. Mr.P.P. Banaji, learned Assistant Government Pleader, waives service of notices of Rule for the respondents in each petition. On the facts and in the circumstances of the respective cases and with the consent of the learned counsel for the respective parties, the petitions are being heard and decided by a common order, as identical questions of fact and law arise in all petitions, except for the differences in the dates of the licences of the petitioners.

(2.) FOR the sake of brevity and convenience, the facts, as obtaining in Special Civil Application No.9422 of 2014, are being referred to.

(3.) Mr.Dhaval D. Vyas, learned advocate for the petitioner in Special Civil Application No.9422 of 2014, has made detailed submissions. Mr.Vimal A. Purohit, learned advocate for the petitioners in the connected petitions, states that he adopts the arguments advanced by Mr.Dhaval D. Vyas, learned advocate.