AYUBKHAN IBRAHIMKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs :

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

(3.) Heard learned advocate Ms.Mamta Vyas, appearing on behalf of the petitioners, learned Assistant Government Pleader Mr.Jay Trivedi, appearing on behalf of the respondent - State Authorities and learned advocate Mr.Premal Joshi, appearing on behalf of the respondent No.2 - Agriculture Produce Market Committee, Dhoraji.