VIBHABHAI KANABHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Nishit P. Gandhi, for Mr.S.P.Majmudar, learned counsel for the petitioners and Mr.Rutvij Oza, learned Assistant Government Pleader for the respondents authorities.

(2.) Draft amendment is granted and to be carried out forthwith.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for the following main reliefs:-