DILIPBHAI AMIRALI BHANVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution of India is filed by the petitioners with following prayers:

(2.) IN sub -para 9 of para 5 of the petition, it is stated that petitioners have no other alternative efficacious remedy except filing the present petition before this Court and in para 7 reads as under:

(3.) LEARNED advocates appearing for the respondent Nos. 3, 4 and 5 have raised preliminary contention about maintainability of this petition and acceptance of prayer by raising following submissions: