MISTRY AMISHABEN BHAILALBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN present petition, the petitioners have prayed, inter alia, that:

(2.) SO as to support and justify the request made in present petition, the petitioners have relied on Common CAV Judgment dated 31.8.2012 in Special Civil Application No.12266 of 2011 and allied mattes.

(3.) IT is clarified by learned advocate for the petitioners and learned AGP that the said decision was carried in appeal and therefore, the proceedings of present petition were being adjourned so as to await the decision in the appeal.