PARMAR BALDEVBHAI KARSANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of these petitions under Article 226 of the Constitution of India, the petitioners have approached this Court for the following reliefs.

(2.) Heard learned advocate Mr.Mrudul Barot for the petitioners, learned advocate Mr.Satyam Chhaya for the respondent - Corporation and learned advocate Mr.Parth Bhatt for respondent No.5.

(3.) Learned advocate for the petitioners, at the outset, submitted at this stage that if the petitioners are permitted to make a fresh representation to the authority and if such representation is directed to be considered in accordance with law, in that event, ends of justice will meet.