RAMESH MADHUBHAI PATEL Vs. DILIP ATMARAM KAMLI

JUDGEMENT

(1.) Heard Mr.Mousam Yagnik, learned counsel for the applicants, Mr.Nasir Saiyed, learned counsel for respondent No.1 and Mr.Shirish Gohil, learned Assistant Government Pleader for respondent Nos.2 to 4.

(2.) By way of this application, the applicants, who were not party to the petition, have prayed for the following reliefs: -

(3.) It deserves to be noted that respondent No.1 approached this Court by way of petition under Article 226 of the Constitution of India, inter alia, praying as under: -