THAKARBHAI DEVJIBHAI MANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With consent of learned advocates for the respective parties, the matter is being taken up for final hearing. Rule. Learned advocate Ms.Jani waives service of notice of Rule on behalf of respondent No.3 and learned Assistant Government Pleader Mr.Bharat Vyas waives service of notice of Rule on behalf of respondent - State authorities.

(2.) Heard learned senior advocate Mr.Anshin Desai with learned advocate Mr.Jinesh Kapadia for the petitioners, learned advocate Ms.Megha Jani for learned advocate Mr.Aadit R. Sanjanwala for Respondent No.3 and learned Assistant Government Pleader Mr.Bharat Vyas for respondent No.1 - State Authority.

(3.) The brief facts giving rise to the present petition are as under: