VAISHALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) By way of present petition filed under Articles 226 and 227 of the Constitution of India, the petitioners have prayed for following reliefs:

(3.) Heard Mr. Kishan Prajapati, learned advocate for the petitioners and Ms. Krina Calla, learned APP for the respondent-State.