LAWS(GJH)-2014-10-25

PRANLAL N. SONI Vs. STATE OF GUJARAT

Decided On October 10, 2014
Pranlal N. Soni Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) THE father and his married daughter, the petitioners No. 1 and 2 respectively, have approached this Court invoking Article 226 of the Constitution of India, for protection of their fundamental right, challenging the Notification dated 26.11.2013 issued by the respondent Government, the details of which are recorded hereunder, complaining that it has violated their fundamental right of life and personal liberty guaranteed under Article 21 of the Constitution of India.

(2.) 1. The Government of Gujarat, in exercise of powers under Section: 3 of the Commissions of Inquiry Act, 1952 (for short 'the Act'), issued a Notification dated 26.11.2013 appointing a two -member Commission of Inquiry, headed by a retired High Court Judge.

(3.) RULE . Mr. Rashesh Rindani, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent -State.