LAWS(GJH)-2000-8-48

LAVJIBHAI MOTIRAM PRAJAPATI Vs. STATE OF GUJARAT

Decided On August 24, 2000
LAVJIBHAI MOTIRAM PRAJAPATI Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr.P.J.Vyas, learned advocate appearing for the petitioners and Mr.Samir Dave, learned AGP for respondent No.1. No one appeared on behalf of the respondent No.2 and Mr.K.K.Trivedi, learned advocate appearing on behalf of the respondent Nos. 6 to 14.

(2.) In the present petition, RULE has been issued by this Court on 27th July, 1994 and granted ad-interim relief on condition to file undertaking by the petitoner on or before 31st August, 1994. Accordingly, undertaking has been filed by the petitoner on 27th August, 1994 which is on record.

(3.) The brief facts of the present petition are as under.