KANUBHAI SOMABHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Rajesh Chauhan for the petitioners and learned AGP Mr. Ayaan Patel for the respondent-State.

(2.) By way of these petitions, the petitioners have inter alia seek for being granted the benefits of Government Resolution dtd. 17/10/1988.

(3.) Considering the submissions made by learned advocate Mr. Rajesh Chauhan, it would appear that the case of the petitioners has not been considered by the respondents as yet for grant of the said benefits.