NANDLAL KIRTIBHAI NAYKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Sakeel Qureshi, the learned advocate appearing for the petitioners; Mr. Meet Thakkar, the learned AGP appearing for the respondent no.1 and Mr. C.J. Vin, the learned advocate appearing for the respondent no.4.

(2.) By this writ-application under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs:-

(3.) It is submitted that the grievance of the petitioners is satisfied with the directions to the respondent authorities to decide and consider the representations made by the petitioners dtd. 6/3/2022 and subsequent reminder dtd. 23/3/2022 which is part of the present petition and also, after giving an opportunity to the petitioners.