RABARI VISHNUBHAI RAMJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As the facts and question of law are identical in all these petitions, the same are being disposed off by this common judgment. However, for the sake of convenience, the facts of Special Civil Application No.1584 of 2017 are narrated in this judgment.

(2.) This petition is filed under Article 226 of the Constitution of India, wherein the petitioners have prayed for the following reliefs:

(3.) By way of amendment, the petitioners have prayed for the following reliefs: