LAWS(GJH)-2021-8-197

PANCHABHAI NANJIBHAI DHUNDHLVA Vs. STATE OF GUJARAT

Decided On August 18, 2021
Panchabhai Nanjibhai Dhundhlva Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By this writ application, in public interest, the writ applicants have prayed for the following reliefs:

(2.) The facts giving rise to this litigation filed in public interest, may be summarized as under:

(3.) The writ applicants are residents of village : Bhakodar, Taluka : Jafrabad, District : Amreli. They claim to be social workers and earn their livelihood from the agricultural activities.