KANTILAL RAMJIBHAI KASUNDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Assistant Government Pleader Mr. Utkarsh Sharma for respondent nos.1 to 3 and 5 is present and Mr. Lakhani, learned advocate for the respondent nos.7 to 13, 18, 21 and 22 is present.

(2.) The present Writ Petition is filed as Public Interest Litigation with following prayers:

(3.) On 07.08.2015, the Court permitted the counsel for the petitioner to correct the array of the respondents during the course of the day and notice was issued to the respondents. On 14.09.2015, this Court passed the following order: