HIRALAL NAGARBHAI GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr. K.M. Antani waives service of notice of rule for respondents.

(2.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioners have prayed for following reliefs,

(3.) By way of draft amendment, the petitioners have also prayed for following relief,