DEVAJIBHAI RUGNATHBHAI AGHARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with prayers as under:

(2.) At the outset, learned Advocate for the petitioners submitted that the petitioners have already made representation to the respondent - Authorities, as their case is also covered by the decision of Division Bench of this Court passed in Special Civil Application No.7071 of 1997 and allied matters by Oral Judgment dtd. 9/8/2016.

(3.) Learned Advocate for the petitioners has also drawn attention of this Court to various other orders, which are passed by this Court based on the aforesaid decision of the Division Bench.