SANGHABHAI KALABHAI CHUDASAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.H.J. Dholakia for the petitioners and learned Assistant Government Pleader Mr.Kanva Antani for the respondent State through Video Conference.

(2.) By this petition under Article 227 of the Constitution of India, the petitioners have prayed for the following reliefs:-

(3.) The brief facts of the case are as under:-