APURVA RASIKBHAI KAPADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We are constrained to preface our order with the aforenoted proverb keeping in mind the subject matter of this petition filed in public interest.

(2.) By this writ petition filed in public interest, the writ applicant, a practicing advocate, has prayed for the following reliefs:

(3.) The writ applicant has brought to our notice something very shocking, frustrating and disturbing. We quote paras 4.1 to 4.7 of the writ petition as follows: