LEGAL HEIRS OF DECEASED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition which is filed under Articles 226 and 227 of the Constitution of India, the petitioners have prayed for the following relief/s:

(2.) Heard learned Senior Counsel Mr. Shalin Mehta assisted by learned advocate Mr. Dipak Patel for the petitioners, learned Assistant Government Pleader Mr. K.M.Antani for the respondent State and learned Senior Counsel Mr. D.C.Dave assisted by learned advocate Mr. Viral Dave for respondent Nos. 5 to 5.5 and 6.

(3.) The facts of the present case in nutshell are as under: