RABARI DUDHABHAI GODABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Dipen Chaudhary learned advocate for the applicants in Misc. Civil Application No.1 of 2021, Mr.Ankit Bachani learned advocate for the applicants in Misc. Civil Application No.2 of 2021 and Mr.Devang Bhatt for Mr.Hemant Munshaw learned advocate for the panchayat authorities and Mr.Meet Thakkar learned AGP for the State Authorities in both the applications.

(2.) The applicants in both the applications have prayed for the recall of the order dtd. 8/6/2021 passed by this Court in Writ Petition (PIL) No.66 of 2021.

(3.) Having heard the learned counsels appearing for the parties, it deserves to be noted that the original petitioner approached this Court by way of a Public Interest Litigation, wherein, after examining the issue, this Court vide order dtd. 8/6/2021, recorded the statement made by learned Government Pleader Ms.M.L.Shah and observed thus;