KANDORIYA FOGA LAKSHAMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition, the petitioners herein have prayed for the following reliefs:

(2.) Heard Mr. Vedant Rajguru, learned advocate for Mr. A.J. Yagnik, learned advocate appearing for the petitioners, Ms. Shruti Pathak, learned Assistant Government Pleader appearing for the respondent Nos.1, 2, 3 - State and Mr. S.P. Hasurkar, learned advocate appearing for the respondent No.4.

(3.) The petitioners herein are aggrieved by the impugned notice issued by passed by the respondent no.3- Sub Divisional Magistrate / Prant Officer, Dwarka dtd. 9/1/2023 in No.MEJI/ VIJ CASE NO.16/569/2022, duly produced at Annexure-A.