NARESHBHAI KANUBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As the issues raised in all the captioned petitions are the same, those were heard analogously and are being disposed of by this common judgement and order.

(2.) For the sake of convenience, the Special Civil Application No.8819 of 2020 is treated as the lead matter.

(3.) By this writ application under Article 226 of the Constitution of India, the writ applicants have prayed for the following reliefs: