JOGINDERSINGH KESARSINGH RANAVAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Rashesh Rindani, learned Assistant Government Pleader waives service of rule on behalf of respondents. At the joint request of the parties, 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 order dated 17.07.2008 passed by the Additional Commissioner of Police, Range II, Surat city, Surat and also the order dated 16.03.2010 passed by the Deputy Secretary, Home Department, Government of Gujarat, Gandhinagar.

(3.) This Court has issued notice on 31.03.2010. Pursuant to the notice, on behalf of the respondents, affidavit-in-reply is filed by Police Inspector, Surat.