BHAGUBHAI VITHHALBHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) In this petition under Articles 226 and 227 of the Constitution of India, the petitioner has made following substantive prayers:-

(2.) I have heard Mr. Asim Pandya, learned Senior Advocate assisted by Mr. Manan Bhatt, learned advocate for the petitioner.

(3.) Mr. Asim Pandya, learned Senior Advocate for the petitioner has submitted substance of his argument in the form of written submission dated 30.7.2021, which reads as under:-