PATELIYA NIMABEN JAWANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present writ-application filed under Article 226 of the Constitution of India the writ-applicants herein have prayed for the following reliefs :-

(2.) Brief facts leading to the filing of the present writ- application read thus :-

(3.) Heard Mr. A. N. Patel, the learned advocate appearing for the writ-applicants and Ms. Jeenal Acharya, the learned AGP appearing for the respondent No.1 - State. Submissions on behalf of the writ-applicants :-