KATHUD RAVIDASHBHAI DHARMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As the issues raised in all the captioned petitions are interrelated, those were heard analogously and are being disposed of by this common order at the admission stage itself.

(2.) As such there are two sets of the petitions. One set of the petitions comprises of the Special Civil Application No.11285 of 2017 with Special Civil Applications Nos.11559 of 2017 to 11569 of 2017. The other set of the petitions comprises of the Special Civil Applications Nos.11028 of 2017 to 11046 of 2017.

(3.) Let me deal with the first set of the petitions. For the sake of convenience, the Special Civil Application No.11285 of 2017 is treated as the lead matter.