AMBALAL VALLABHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.H.M. Parikh assisted by learned advocate Mr.Hemang H. Parikh for the petitioners and learned Assistant Government Pleader Mr.Bharat Vyas for the respondents.

(2.) Looking to the issue involved in the present petition, learned advocates appearing for the parties jointly requested that this petition be taken up for final disposal at admission stage.

(3.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioners have challenged the order dated 04.04.2019 passed by respondent No.2. The petitioners have also prayed that the direction be given to the respondents to grant NA permission as requested by petitioner No.1.