KANUBHAI BABUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.Rashesh Rindani, learned AGP waives service of rule on behalf of the respondent No.1. Looking to the issue involved in this petition, the matter is taken up for final hearing.

(2.) The petitioner has filed this petition under Article 226 of the Constitution of India praying for quashing and setting aside the orders dated 30th May, 2001 and 15th May, 2006 passed by the respondent Nos.1 and 2 as being without authority of law and jurisdiction.

(3.) Heard Mr.M. K. Pathak, learned advocate for Mr.H. D. Dave, learned advocate appearing for the petitioner and Mr.Rashesh Rindani, learned AGP appearing for the respondent No.1 on advance copy being served to the office of the Government Pleader.