AMBALAL UKABHAI BHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition filed under Article 226 of the Constitution of India, the petitioners have prayed for following reliefs:

(2.) Heard Ms. Taruna Makwana, learned advocate for the petitioners and Mrs. Krina Calla, learned APP for the respondent-State.

(3.) The writ petitioners have filed this writ petition for direction upon the respondent police authority to take action against the officers of City Survey Office and concerned bank officers and to grant status-quo qua the property.