(1.) Heard learned advocate Ms.Harshal Pandya for the petitioner, learned advocate Mr.M.B.Rana for the respondent No.1, learned advocate Mr.Siddharth Dave or the respondent No.2 and learned Assistant Government Pleader Mr.K.M.Antani for the respondent No.3 thorough video conference.
(2.) Rule, returnable forthwith. As the controversy raised in this petition is in very narrow compass, with the consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.
(3.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :