ASHOKSINH PRATAPSINH SARVAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.K.P.Raval, learned AGP, waives service of notice of Rule on behalf of the Respondents.

(2.) THE petitioners have approached this Court by way of this petition invoking Article 226 of the Constitution of India with following prayers;

(3.) THE facts in brief, leading to filing this petition, as could be gathered from the memo indicate that the order and award in favour of the present petitioners and others was subject matter of challenge before this Court in S.C.A. No.7725 of 2002. This petition came to be disposed of by this Court (Coram: Ravi R.Tripathi, J.) vide order dated 8th December 2011. The said order had an effect of modifying the award which was impugned in that petition. The petitioners have reproduced the entire order dated 8th December 2011 in the compilation from page nos.20 to 30. The relevant portion thereof needs to be set out hereinbelow, which read as under;