DHARMAVIR SARVESHWARBHAI DHOLAKIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Ashlesha Patel for the petitioners,l earned Assistant Government Pleader Mr. Dhawan Jayswal for the respondent-State and learned advocate Mr. H.S.Munshaw for respondent No.2.

(2.) RULE returnable forthwith. Learned Assistant Government Pleader Mr. Dhawan Jayswal waives service of notice of rule on behalf of the respondent-State, learned advocate Mr. H.S.Munsahw waives service of notice of rule on behalf of respondent No.2.

(3.) By this petition under Art. 226 of the Constitution of India, the petitioners have prayed for the following reliefs: