DUDALAL BHULAJI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present peition under Articles 14, 19 (1) (g) and 226 of the Constitution of India, the petitioners have prayed for the following reliefs :-

(2.) An advance copy of the present petition has been served to the office of the Government Pleader and Ms. Divyangna Jhala appears on behalf of the respondent No.1 - State.

(3.) Ms. Bhoomi Thakore, learned advocate appearing for the petitioners has relied upon several lists prepared by the respondent authorities and inter-se communication between the District Collector, Gandhinagar and Executive Engineer of Patnagar Yojna Vibhag No.1, Gandhinagar by which the respondent - State authorities have been informed about keeping 25% stalls reserved for those persons who are carrying on their small business and the area in which the stalls of Food Court is likely to be auctioned which is scheduled on 15.9.2020.