DASHRATHBHAI ATMARAM THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Vilas Purani for the petitioners and learned AGP Ms. Nirali Sarda for the respondent-State.

(2.) Rule returnable forthwith. Learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent - State.

(3.) By way of this petition, the petitioners have sought for the following prayers :