ARUSHI HITESH SEVAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Sharma, learned advocate for the petitioners and Ms.Shah, learned Government Pleader for the respondents.

(2.) In present petition, the petitioners have prayed, inter alia, that:

(3.) Thus, essentially present petition is taken out against order dated 5.7.2018 whereby the Authority rejected present petitioners' applications for Domicile Certificate.