(1.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioners have prayed for the following reliefs:
(2.) The factual matrix of the present case is as under:
(3.) Heard learned advocate Mr.B.M. Mangukiya for the petitioners, learned Senior Advocate Mr.Kamal Trivedi assisted by learned advocate Mr.K.V. Gadhia appearing for respondent No.2 Corporation, learned advocate Mr.B.T. Rao for respondent No.3 and learned Senior Advocate Mr.Anshin Desai assisted by learned advocate Mr.Rutul Desai for respondent Nos.4 to 142.