A.N.SURTI, J. - (1.) The petitioners, who are students receiving medical education and residing in Hostels, Civil Hospital compound, Ahmedabad, have filed the present petition yesterday for the following reliefs :- (1) To issue writ of mandamus or any other order or writ in the nature of mandamus restraining the respondents, their agents and servants from ordering and implementing the eviction of the students staying in the hostels attached to the Medical Colleges in the State of Gujarat. (2) Pending the hearing and final disposal of this petition, the respondents their agents and servants be restrained by appropriate order for ordering the students staying in the hostels of the medical colleges in the State of Gujarat to evict the hostels premises,
(2.) To-day an application for amending the petition is given and the following further reliefs are also asked for :- (3) To direct the respondents Nos. 1 and 3 to open the Colleges forthwith by appropriate writ order or direction and quash the notice at Annexure IV. (4) To allow the petitioners to prosecute this petition in representative capacity under Or. 1 R. 8 of the Code of Civil procedure.
(3.) For the disposal of the present petition, suffice it to say that she petitioners were substantially aggrieved by the impugned intended action on the part of the Government calling upon then students to evict the hostels premises which they occupy.;