PRAFUL AMICHAND SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, under Articles 226 and 227 of the Constitution of India, the petitioners have challenged the show cause notice dtd. 12/8/2022 issued by the Gujarat State Waqf Board to the petitioners.

(2.) Heard learned Senior Advocate Mr. Anshin Desai with learned advocate Mr. Dhaval D. Vyas and learned advocate Ms. Poonam M. Mehta for the petitioners, learned AGP Mr. Sahil Trivedi for the respondent - State. This Court requested the learned advocate Mr. Manish Shah who usually appears for the Waqf Board to accept the advance copy of the petition and to appear in this matter and accordingly, upon request of this Court, Mr. Manish Shah appeared for the respondent no.2.

(3.) Considering the fact that the present petition is preferred challenging the show cause notice, prima facie, this Court is of the view that the present petition is pre mature and therefore no notice was issued to the respondent no.3.