SHARMA KAVITA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate for the petitioners Mr. A.R. Kadri seeks permission to delete the respondent No.4. At his request, the respondent No.4 is deleted.

(2.) By way of this petition, under Article 226 of the Constitution of India, the petitioners have approached this Court for the following relief mainly :-

(3.) Heard learned Advocate for the petitioners Mr. A.R. Kadri, learned Advocate Ms. Dharitri Pancholi for the respondents No.1 and 2 and learned Advocate Mr. Deep Vyas appearing on an advance copy for the respondent No.5. The main grievance of the petitioners is that the representation at Annexure 'A' Page 13 dtd. 11/5/2022 is not decided by the competent authority till today. Learned Advocate Ms. Dharitri Pancholi candidly stated before this Court on instructions that the decision on the aforesaid representation dtd. 11/5/2022 shall be taken at the stage of Sec. 52 sub-sec. 2 of the Act, in accordance with law. She further stated that while taking decision, necessary opportunity of being heard will be given to the petitioners so as to make their case good before the competent authority.