KANJI VACHHIYA HARIJAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed for the following prayers:

(2.) Heard learned advocate for the petitioners and learned AGP for the respondent-state.

(3.) During the course of arguments, it is pointed out that through the petitioners have made a representation as back as on 25/11/2022, the same is still not responded to.