DAXABEN JAYANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the contesting parties.

(2.) In this group of petitions, common grievance and common issues are involved. The grounds on which the relief are prayed for and contentions on which action of the respondents are challenged, are common and similar in all petitions. Learned advocates for the contesting parties have put forward common and similar submissions for all petitions. Therefore, this group of petitions are decided by this common judgment.

(3.) In view of the fact that the relief prayed for by the petitioners are almost similar in all petitions, illustratively the relief prayed for in Special Civil Application No.3809 of 2004 is taken into account. The said relief reads thus: