STATE OF GUJARAT Vs. TITABHAI KALUBHAI PATEL

JUDGEMENT

(1.) Since, all these matters involve identical question of facts and law, they are heard together and disposed off by this common order.

(2.) The reliefs sought for in Special Civil Application No. 3161 of 2020 are as under:

(3.) In the identical set of facts, this Court passed a detailed reasoned order in Special Civil Application No. 1592 of 2020, which reads thus: