JAYDEVBHAI NATVARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) DRAFT Amendment is allowed.

(2.) RULE . Ms.Trusha Patel, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent No.1 - - State and Mr.Kaushal Pandya, learned advocate appearing on behalf of the respondent No.3 - Corporation.

(3.) BY way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for the following main reliefs in para 23: -