SULTAN ABDUL MURAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicants have prayed for the following reliefs;

(2.) The challenge in substance is to the order of N.A passed by the Collector, Surat.

(3.) Mr. Rohan Shah, the learned counsel, has instructions from his clients not to press this petition as his clients would like to approach the S.S.R.D for the purpose of challenging the N.A. Permission granted by the Collector.