PRAVINKUMAR GORDHANDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard, learned Advocate, Mr. Chudasama, appearing for the petitioners, learned AGP, Mr. Shah, and learned Advocate, Mr. Thakor, appearing for the respective Respondents in these matters.

(2.) Considering the fact that the issue involved in these matters is identical, with the consent of the learned Advocates for the parties, all these matters are taken-up for hearing and final disposal, today. Hence, Rule. Learned AGP, Mr. Shah, and learned Advocate, Mr. Thakor, waive service for the respective Respondents.

(3.) For the sake of convenience, as the facts of all these matters are more or less similar, Special Civil Application No. 4740 of 2023 is treated as the lead matter and the facts are drawn, there from and the learned Advocates for the parties made their submissions in respect of facts of that petitioner, as the legal point involved in these petition is the same.