MOBINKHAN BARKATALI PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Pranav Dave, learned AGP waive service of notice of rule on behalf of respondents in respective Special Civil Applications.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties the present Special Civil Applications are taken up for final hearing today.

(3.) AS common question of law and facts arise in all these petitions and as Special Civil Application No. 9292/2009 is the main petition and Special Civil Applications Nos. 9293/2009 to 9294/2009 are one page petitions, all these petitions are disposed of by this common judgement and order.