KHODAJI CHUNTHAJI DABHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.Gaurav Chudasma, learned advocate for the petitioner, Mr.Maulik G. Nanavati, learned advocate for respondents Nos. 1 and 2 and Mr. Tirthraj Pandya, learned Assistant Government Pleader for the State- respondent.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has inter alia prayed as under:

(3.) Various contentions were raised before us by the learned counsel for the petitioner as well as by both the learned counsels appearing for the respondents. The respondents have relied upon the affidavit-in-reply filed by the respondents.