YATIN SURESHBHAI SONI Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India filed in Public Interest, the writ applicant, a Practicing Advocate in the High Court of Gujarat, has prayed for the following reliefs;

(2.) The facts of this litigation may be summarized as under;

(3.) We have heard Mr. Yatin Soni, the learned counsel appearing in person and Ms. Manisha Luvkumar Shah, the learned Government Pleader for the State-respondents.