YUSUF H PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN these petitions, common questions of fact and law arise, therefore, the facts of Special Civil Application No.3492/2010 only, are being adverted to.

(2.) THIS petition under Article 226 of the Constitution of India, has been filed with the following prayers:

(3.) THE learned advocate for the petitioners has drawn the attention of this Court to judgment dated 31-3-2009 rendered in Special Civil Application No.2146 of 2009, the relevant extract of which is reproduced herein-below: