PRANAV SANMUKHBHAI DALWADI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners have preferred this petition with the following main prayers :

(2.) Heard learned advocates for the respective parties.

(3.) From record, it appears that the petitioners have directly approached this Court by filing the present petition without approaching the respondent authorities concerned for the grievance/s raised by them. Therefore, the ends of justice would meet if the petitioners will approach the authority by making appropriate representation.