MATHAKIYA IBRAHIM AMIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ-application has been filed by the writ- applicants herein under Article 226 of the Constitution of India seeking following reliefs :-

(2.) The brief facts leading to the filing of the present petition read thus :-

(3.) Heard Mr. B. T. Rao, the learned advocate appearing for the writ-applicants, Mr. S. P. Hasurkar, the learned advocate appearing for the respondents No.2 and 3, Mr. N. V. Gandhi, the learned advocate appearing for the respondent No.4 and Mr. Trupesh Kathiriya, the learned AGP appearing for the respondent No.1 - State. Submissions on behalf of the writ-applicants :-