VANITABEN S. NANANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It is stated at the bar that all the petitions are identical in nature, issue involved is identical and identical prayers are prayed for and therefore all the petitions are taken up for consideration together.

(2.) Learned advocate Mr.Shivang Shah has submitted that considering the judgments of the Hon'ble Apex Court in the case of State of Punjab V/s Rafiq Masih (White Washer) reported in 2015(4) SCC 334, Thomas Daniel V/s State of Kerala & Ors, decided on 2/5/2022 passed in Civil Appeal No.7115 of 2010 and the judgment of the coordinate Bench of this Court in Special Civil Application No.8437 of 2019 and other matters dtd. 4/5/2022, the issue involved in the present petitions is decided appropriately.

(3.) Learned advocate Mr.Munshaw has referred to paragraph 5 of the affidavit-in-reply which reads as under: