MAHAVIR ENTERPRISE Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) We need not dealt much into the facts of the present litigation as this writ application can be disposed of on a short ground. A Co-ordinate Bench of this Court passed the following order dtd. 19/8/2021:

(3.) We have heard Dr. Poddar, the learned counsel appearing for the writ applicant and Mr. Chintan Dave, the learned AGP appearing for the State- respondents.