STATE OF GUJARAT Vs. BABUBHAI MISHRAJI LAXMANBHAI BAROT

JUDGEMENT

(1.) The petitioners have filed the present petition under Article 226 and 227 of the Constitution of India, with following prayers:

(2.) Brief facts of the case are as under :

(3.) Heard, Mr. J. K. Shah, learned AGP for the petitioner - State, Mr.shalin Meta, Senior Advocate with Mr.Vimal Purohit, for respondent No. 1, 2.1 to 2.6 and 1 to 4.