HANSABEN AMRABHAI SHRIMALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned AGPs waive service of notice of Rule on behalf of the respective State respondents in the respective petitions and Mr.H.S.Munshaw learned advocate waives service of notice of Rule on behalf of respondent no.4.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) The petitioners rely on an order passed by this Court on 21/12/2021 passed in Special Civil Application No.15932 of 2019 reads as under: