PRADIPSINH RAMSINH CHAMPAVAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates waive service of notice of rule for and on behalf of the respective respondents.

(2.) At the outset, learned advocate Mr.Soni appearing for the petitioners has submitted that the issue is squarely covered by the judgement and order dtd. 14/2/2022 passed in Special Civil Application No.8114 of 2021 and allied matter.

(3.) Learned advocate Mr.Shah and learned advocate Ms.Davawala appearing for the respective respondents have submitted that the issue is squarely covered by the aforesaid judgement.