RAJESHBHAI MANSUKHBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been filed by the petitioner seeking following direction:-

(2.) Heard learned advocate for the petitioner.

(3.) The Hon'ble Apex Court in the case of Divine Retreat Centre v/s. State of Kerala and Ors. reported in (2008) 3 SCC 542 has held in para 41 and 42 as under :-