UMARWADA MADRESSA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition filed under Articles 14, 19, 21 and 226 of the Constitution of India, the following prayers have been made by the petitioners :

(2.) It appears from the records that a similar type of writ petition being Special Civil Application No.2627 of 2014 was filed before this Court. The said petition was disposed of by a coordinate Bench of this Court by order dtd. 18/12/2014.

(3.) It is the case of the petitioners that though the representation has been made, the same has not been decided. In response to the notice issued by this Court, Mr.Chinmay Gandhi, learned advocate has appeared for Gujarat Industrial Development Corporation (GIDC), who is supposed to decide the representation. He would submit that the petitioners have not cooperated and have not produced any document though they were called upon.