SIMANDHAR SWAMI ARADHNA TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of the Constitution of India in which the petitioner has prayed for the following main relief/s:

(2.) Looking to the issue involved in the present petition, learned advocates appearing for the parties jointly requested that this petition be disposed of finally at the admission stage. Hence, Rule. Learned AGP Mr. K.M.Antani waives service of notice of Rule qua respondent authorities.

(3.) Heard learned Senior Advocate Mr. S.I.Nanavati assisted by learned advocate Mr.D.K.Puj for the petitioners and learned Assistant Government Pleader Mr. K.M.Antani for the respondents.