JAI NARAIYAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Since all the writ petition(s) (supra) involve common questions of facts and law, therefore, they are amenable to be decided through a common verdict.

(2.) For the sake of convenience, the facts of CWP-256-2023 are taken here for deciding the instant controversy.

(3.) Through the instant writ petition, the petitioner(s) herein pray for the hereinafter extracted reliefs: