SAHARBHAI LALLUBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition, these seven petitioners have prayed for the following reliefs:-

(2.) On perusal of relief would indicate that the petitioners have not challenged any particular notice or order and the only prayer made by the petitioners is to provide them opportunity of hearing and to consider the representation dtd. 1/2/2023.

(3.) The photographs annexed with the petition indicate that the petitioners are running Tabela having cattles in it. As per the cause title, address of most of the petitioners are of Mehsana and only few petitioners are having address of Surat. Further, along with the petition, some documentary evidence like tax bill etc. are produced however those documentary evidence are not in respect of each of the petitioners.