VINODBHAI SHIVRAMBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these Special Civil Applications are taken together having common question of law, while Special Civil Application No. 7462 of 2012 and Special Civil Application No. 13882 of 2009 are treated as lead matters.

(2.) Special Civil Applications Nos. 17989/2015 and 10697/2012 and 1075/2013 are also taken up with these matters though having slightly different facts.

(3.) By way of these writ petitions under Articles 14,16,21,23 and 226 of the Constitution of India, by and large, the petitioners have prayed for the following reliefs: