PATEL GAURANGBHAI NARANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocates waive service of notice of rule for the concerned respondents. With the consent of the learned advocates appearing for the respective parties, the matters were taken up for final hearing forthwith on 05.08.2020.

(2.) The petitioner has approached this Court under Article 226 of the Constitution of India with the following prayer:

(3.) The prayer arises in the context of the following facts: