NANALAL DAYALJIBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE, common issue is involved in both these petitions, they are heard together and are being disposed of by this common judgment and order.

(2.) THE facts are taken from Special Civil Application No. 472 of 2009 for the sake of convenience.

(3.) THE petitioners have filed these two petitions praying for quashing and setting aside the impugned order dated 31st December, 2008 at Annexure-F of the petition passed by the respondent No. 2 and the order dated 5th January, 2009 at Annexure-G to the petition passed by the respondent No. 3. The petitioners have also prayed for a direction to the respondent No. 2 to issue poison licence in favour of the petitioner w. e. f. 1st January, 2009 to 31st December, 2009.