YOGRAJSINH PRAVINSINH RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. With the consent of the learned advocates appearing for the respective parties, the petitions are taken up for final hearing today.

(2.) In this petition under Article 226 of the Constitution of India, the case of the petitioners is that this Court in the earlier round of litigation in Special Civil Application No. 1984 of 2020 and allied matters, by an order dtd. 28/1/2020, passed the following order:

(3.) It is the case of the petitioners argued through Mr.Rohit Patel,learned advocate, that the representations made pursuant to the directions given by this Court have yet not been decided.