LAWS(GJH)-2021-3-340

JAGDISH BULCHANDBHAI MOHNANI Vs. TAMANNA H. JHALODIA

Decided On March 08, 2021
Jagdish Bulchandbhai Mohnani Appellant
V/S
Tamanna H. Jhalodia Respondents

JUDGEMENT

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

(2.) The facts giving rise to this writ application may be summarized as under:

(3.) In the night between 25th February 2021 and 26th February 2021, around 30 to 40 officers came at the residential house of the writ applicant and inquired about the writ applicant. The writ applicant was not present at his residential house, as he was at his farm situated at Gandhinagar. The cousin brother of the writ applicant namely Shri Pradip Denani was present at the house of the writ applicant and he was compelled to accept the impugned order (Annexure : A) at 2:30 A.M.