BHUPRENDRA RAMANLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The issue involved in all these petitions is similar and therefore, with the consent of learned advocates appearing for the parties, all these petitions are disposed off by this common order. However, for the sake of convenience, the facts of Special Civil Application No.20938 of 2019 are considered.

(2.) Heard learned senior advocate Mr.Deven Parikh assisted by learned advocate Ms.Shubha Tripathi for the petitioners, learned Assistant Government Pleader Mr.Bharat Vyas for respondent no.1, learned advocate Mr.Viral Shah assisted by learned advocate Mr.Aum Kotwal for respondent no.12.

(3.) In the petition being Special Civil Application No.20938 of 2019, which is filed under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs: