VINOD SHANTILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In these petitions under Article 226 of the Constitution of India filed by the petitioners, the prayers are more or less similar.

(2.) For the purpose of brevity, main prayers of Special Civil Application No.732 of 2013 are reproduced hereunder:

(3.) The learned counsel for the respective parties pointed out that the principal question that arises in these petitions is set out by the Learned Single Judge wherein, a similar issue was decided.