BARSHAV SUSHILABEN RATANJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners, by this petition, have prayed for the following reliefs:-

(2.) WHEN the matter is taken up for hearing, the learned Counsel for the petitioners has placed on record the decision of this Court (Coram: M. S. Shah, J.) dated 23. 6. 1999 in Special Civil Application No. 4053 of 1984 and allied matters, which includes Special Civil Application No. 107 of 1985 with which the present petition was ordered to be heard.

(3.) IT has been submitted that somehow the present petition was not listed simultaneously and, therefore, the present petition has been left out.