DESAI PAYALBEN LAKHADHIRBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.Sharma, learned Assistant Government Pleader appears and waives service of rule on behalf of respondent Nos.1, 3 and 5 and Ms.Nanavati, learned counsel waives for respondent Nos.2 and 4.

(2.) THE petitioners have filed this petition under Article 226 of the Constitution of India with the following prayers:

(3.) HEARD learned advocates appearing for the respective parties.