THAKORBHAI BHIKHABHAI PANCHAL Vs. STATE GOVERNMENT

JUDGEMENT

(1.) By way of present petition under Articles 226 and 227 of the Constitution of India, petitioners have prayed as under:

(2.) The matter was admitted by the coordinate Bench by an oral order dtd. 24/4/2018 and respondents - State Authorities were restrained from taking any coercive steps against the petitioners which is continued till today.

(3.) The short facts arising from the record of the case are as follows: