LALJIBHAI PANCHABHAI ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) According to learned advocate Mr. Mukesh T. Mishra, all these petitions having identical facts and prayers and, therefore, all these five petitions were taken up together and now being decided together. Hence, with the consent of learned advocates appearing for the respective parties, the matters are taken up for final disposal today itself. Hence, Rule. Learned Assistant Government Pleader waives service of rule on behalf of the respondents in each of these petitions.

(2.) As it is an admitted position, according to Mr. Mishra that all these petitions are identical, Special Civil Application No.17251 of 2023 was considered to be lead matter and the facts and prayers are considered from the said petition.

(3.) In Special Civil Application No.17251 of 2023, the petitioner has prayed for the following reliefs :-