BHUPENDRA MANSUKHLAL VITHLANI Vs. STATE OF GUJRAT

JUDGEMENT

(1.) Heard, learned Senior Advocate Mr. Percy Kavina assisted by learned Advocate Mr. Nikunt Raval, learned AGP Mr. Dhawan Jayswal for Respondent Nos. 1 and 7, learned Senior Advocate Mr. Sudhir I. Nanavati assisted by learned Advocate Mr. P.B. Raval for Respondent Nos. 3 to 6 and learned Advocate Mr. A.D. Oza for Respondent No. 2.

(2.) Rule. Learned AGP Mr. Jayswal waives service of rule for Respondent Nos. 1 and 7, learned Advocate Mr. Raval waives for Respondent Nos. 3 to 6 and learned Advocate Mr. Oza waives for Respondent No. 2.

(3.) By this petition under Articles 226 and 227 of the Constitution of India, the Petitioner-Trust has prayed for the following reliefs;