SHANTABEN SHASHIKANT DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of filing the petition under Articles 226 and 227 of the Constitution of India, the petitioners have prayed for the following reliefs:

(2.) The case of the petitioners can be summarised in a nutshell:

(3.) Heard learned senior advocate Mr. Sudhir Nanavati assisted by learned advocate Mr. Kirtidev Dave appearing for the petitioners and learned AGP Mr. Jay Trivedi for Respondent State.