LAKHABHAI VASTABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This writ petition is filed by the petitioners by way of Public Interest Litigation with the main prayers, which read as under:

(2.) The case of the petitioners is as under:

(3.) Giving the aforesaid factual matrix, it is the case of the petitioners that, the respondents have violated the condition Nos.4 and 5 and resolutions of 2nd respondent Board and, therefore, it is required to be examined by making physical inspection and to direct the 1st and 2nd respondents to take action against the 3rd respondent.