YASINBHAI RAHIMBHAI PARMAR Vs. STATE OF GUJARAT

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 controversy in the present litigation revolves around in a narrow compass. The order passed by this Court dtd. 7/10/2021 makes the same very clear. &

(3.) Pursuant to the permission granted by this Court to amend the writ-application, the amendment was carried out. Para-3.10 as added in the memorandum of the writ-application by way of amendment reads thus:-