PATIL JIVANKUMAR DHANRAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present group of petitions are identical and learned advocates appearing for the respective parties specifically admitted that issue involved in the petitions is the same and hence, with the consent of all the parties, the matters are being taken up for final disposal today itself and hence, they are being heard together.

(2.) Rule. Learned advocates appearing for respective respondents waive service of rule on behalf of respective respondents.

(3.) Upon suggestion made by learned advocates for the parties, Special Civil Application No.8740 of 2022 is treated as lead matter for the purpose of prayers, pleadings and facts of the case.