SAURASHTRA TANTRI SANGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners by way of this petition have approached this Court under Article 226 of the Constitution of India with the following prayers;

(2.) During the course of submission, the challenge in this petition was confined qua the decision of the State in excluding the periodicals and weeklies from the purview of eligibility for receiving the classified advertisement. Thus, at the inception, it is required to be unequivocally noted that this petition is now confined to one and the only challenge in respect of decision of the State in excluding the periodicals and weeklies from the purview of eligibility for receiving 'classified advertisement' from the State and its instrumentalities and agencies.

(3.) The facts in brief leading to filing this petition, as could be culled out from the memo of petition, deserve to be narrated in order to appreciate the controversy in question.