SHARDABEN JAYANTILAL PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) By filing this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following substantial reliefs :

(2.) The facts leading to filing of the present writ application are as under:-

(3.) In these circumstances, the writ applicant has come up before this Court for necessary relief as indicated above.