ANIRUDHSINH NAGENDRASINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE, returnable forthwith. Learned advocates waive service of Rule for and on behalf of the respective parties. With the consent of the learned advocates appearing for the respective parties, the matters are taken-up for final hearing.

(2.) Heard Mr. Dipan Desai, learned advocate appearing for the petitioners and Mr. Mihir Thakore, learned Senior Counsel and Mr. Mihir Joshi, learned Senior Counsel assisted by Mr. D.K. Puj, learned advocate appearing for the respondent nos. 2 to 4, Mr. Jayneel Parikh, learned AGP appearing for the respondent State authorities and Mr. Vimal Purohit, learned advocate appearing for the respondent nos. 4 to 5, 7 to 9 and 10 to 13 in SCA No. 42 of 2025.

(3.) As the grievance raised by the petitioners in the captioned petitions are selfsame, both the petitions are heard analogously and common order is passed in both the petitions, with the consent of the learned advocates appearing for the respective parties.