GOPAL RAMAN NAYAR Vs. VANABEN DINESHKUMAR BHURIYA

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the present writ petition is taken up for final hearing.

(2.) Rule. Learned advocate Mr.Karna Dhomse waives service of notice of rule for the respondent nos.1 and 2.

(3.) In the present writ petition, the petitioner inter alia has prayed for the following relief:-