ANJUMANE MOHAMMADI JAMAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has filed the present petition under Article 226 of the Constitution of India praying for the following main reliefs.

(2.) Heard Ms.Kruti Shah, learned advocate appearing for the petitioner, Mr.Sahil Trivedi, learned AGP for the respondent authorities and Mr.Vimal Purohit, learned advocate for the respondent No.5 - Dahod Nagarpalika.

(3.) Mr.Vimal Purohit, learned advocate is permitted to file his appearance for respondent No.5 - Dahod Nagarpalika during the course of the day.