BABUBHAI MANILAL BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate for the respondent waives service of notice of rule on behalf of respondent. With the consent of the parties, the matter is heard at length for final hearing.

(2.) The present petition is filed by the petitioners for seeking the following reliefs:

(3.) Brief facts as stated in the memo of the petition are as under: