BHAGIRATHBHAI NARANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.K.M. Antani, learned Assistant Government Pleader, waives service of notice of Rule for respondent No.1 and Mr.C.J. Vin, learned advocate, waives service of notice of Rule for respondent Nos.2 to 4. Looking to the issue involved in the petition and with the consent of the learned counsel for the parties, the petition is being heard and decided finally.

(2.) This petition is filed under Article 226 of the Constitution of India, in which the petitioners have prayed for the following reliefs:

(3.) Heard learned advocate Mr.C.G. Sharma assisted by learned advocate, Mr.M.A. Parekh, for the petitioners, learned Assistant Government Pleader Mr.K.M. Antani for respondent No.1 and learned advocate, Mr.C.J. Vin, for respondent No.2.