GANESHBHAI VITHTHALBHAI BARAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners have filed this petition under Article 226 of the Constitution of India in which the petitioners have prayed for the following reliefs:-

(2.) The factual matrix of the present case is as under:

(3.) Heard learned advocate Mr.Rahul Sharma for the petitioners, learned Government Pleader Ms.Manisha Lavkumar assisted by learned Assistant Government Pleader Mr.Devnani for respondent no.1 and learned advocate Mrs.V.D.Nanavaty for respondent no.