RONAK TRADERS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Jayesh Kotecha, learned advocate for the petitioner, Mr. Tirthraj Pandya, learned AGP for respondents no.1 and 2 and Mr. Jaimin Dave, learned advocate for respondent no.3.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs -

(3.) The following facts emerge from the record of the petition -