MANISHABEN LALJIBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocates waive service of notice of Rule for the respective respondents.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) By way of this petition, under Article 226 of the Constitution of India, the prayer in this petition by the petitioners is to quash and set aside the orders dtd. 9/10/2020 which were passed keeping in view the policy dtd. 23/5/2012.