TRIKAMLAL L PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Raval has appeared for the petitioner. Learned AGP Mr. R.V.Desai has appeared for the respondents. On 3rd April, 1991, this petition was admitted by this court and the interim relief was refused. While admitting this petition, the petition was ordered to be heard expeditiously.

(2.) In this petition, in para 14(B) of the petition, the petitioner has prayed for the relief as under:

(3.) In para 14(C) of the petition, the prayer made by the petitioner reads as under: