PRAFUL NANUBHAI THAKER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS Letters Patent Appeal is at the instance of the unsuccessful applicants, 237 in number, of Special Civil Application No. 12379 of 2009 and is directed against an order dated 19th November 2010 passed by a learned Single Judge of this Court by which His Lordship dismissed the said Special Civil Application.

(2.) IN the said Special Civil Application, the appellants prayed for the following main relief:

(3.) THE said Special Civil Application was opposed by the AMC, and their objections may be summarized thus: