SHAILESHBHAI RAMANBHAI KOMBHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AFTER considering the submissions by Mr. Mirza, learned advocate for the petitioners, including the request that the petitioners will make representation to the competent authority, present petition is disposed of with below mentioned observations.

(2.) IT is noticed that in present petition, the petitioners have brought under challenge Notification dated 8.10.2009, after 3 years.

(3.) IN view of the submissions and request made on behalf of the petitioners, present petition is disposed of with the clarification and observation that, if the petitioners make a representation to the competent authority, i.e. the respondent No.2 � authority and the respondent No.1 � Government, then, the said respondents (i.e. respondent Nos.2 and 1) will consider such representation and decide the same, as expeditiously as possible, preferably within 12 weeks, after considering the submissions and objections raised by the petitioners. The respondent Nos.2 and 1 shall convey their decisions to the petitioners. With the aforesaid observation, clarification and direction, present petition stands disposed of. Direct service is permitted.