MUKESH ARSIBHAL KARMUR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGPs and learned advocate for the respondents waive service of rule on behalf of respective respondents. With consent of the parties, the matter is taken up for final hearing.

(2.) Heard Mr. Akshat Khare, learned advocate for the petitioner/s, and Ms. Forum Shah and Ms. Dhruti Pandya, learned AGPs for the respondent-State in respective petitions and Mr. Shushil R. Shukla, learned advocate for the respondent No.3-Union of India in SCA No. 17518 of 2019.

(3.) Since this batch of captioned petitions raises common issues and seek common reliefs, they are being decided by way of this common judgment. To understand and answer the issue germane in the present matters, I would like to take the facts and prayers from Special Civil Application No. 23127 of 2009, treating it as the lead matter.