MUSTAQ GULAM MOHMED BALOCH Vs. RAJKOT DISTRICT PANCHAYAT

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India in the nature of a Public Interest Litigation, the petitioners who are agriculturists have prayed for the following reliefs:

(2.) THE case made out by the petitioners in this petition may be summarised as under :

(3.) NOTICE was issued on the respondents. Respondents have appeared and have opposed this petition by filing respective affidavit -in -reply.