ASKANI RUBINABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Sr. Advocate Mr.G. M. Joshi appearing with learned Advocate Mr.Vyom Shah for the petitioners in SCA Nos.3813, 3808 & 13620 of 2021, Nos.14974 & 12543 of 2020, learned Advocate Mr.Nikul Soni appearing for the petitioners in SCA Nos.5076, 9762, 5403 & 9752 of 2021, learned Advocate Mr.N.Y. Shukla for the petitioners in SCA No.13202 of 2020, learned Advocate Mr.Ratanpara appearing for the petitioners in SCA No.13384 & 13555 of 2020, learned Advocate Mr.H. C. Buch for learned Advocate Mr.Abhisst Thaker for the petitioners in SCA No.7585 of 2020, and learned AGP Mr.Utkarsh Sharma for the respondent State in all the matters.

(2.) Rule returnable forthwith. Learned Advocates appearing for the respective respondents waive service of Rule.

(3.) In the present group of petitions, the petitioners are more or less seeking similar prayers and raising common issues and, therefore, they are taken up together for final disposal.