LAWS(GJH)-2009-9-304

SABIRMIYA SUBAMIYA SAIYED Vs. STATE OF GUJARAT

Decided On September 18, 2009
SABIRMIYA SUBAMIYA SAIYED Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) RULE. Ms. Krina Calla, learned AGP waives service of notice of rule on behalf of respondents nos. 1 to 3 in Special Civil Application Nos. 9984 and 9985/2009 and Mr Pranav Dave, learned A. G. P. waives service of notice of rule on behalf of the respondents nos. 1 to 3 in Special Civil Application No. 9986/2009.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, all these petitions are taken up for final hearing today.

(3.) AS common question of facts and law arise in all these petitions and as Special Civil Application No. 9984/2009 is the main petition and Special Civil Application Nos. 9985 to 9986/2009 are one page petitions, all these petitions are disposed of by this common judgement and order.