NILESHBHAI NAVINCHANDRA CHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Mithil J. Mehta, learned Advocate for Ms. Sejal Mandavia, learned Advocate for the petitioner and learned A.G.P. for the respondent.

(2.) Rule. Learned A.G.P. waives service of Notice of Rule on behalf of the respondent. At the request of the learned Advocate for the petitioner and with consent of the learned A.G.P. rule is made returnable today and with consent of the learned Advocates appearing for the contesting parties the petition is taken up for hearing and final decision today.

(3.) The petitioner has brought under challenge order dated 02.04.2011 passed by respondent No.1. The petitioner has also challenged order dated 31.08.2010 passed by respondent No.2. The relief(s) prayed for by the petitioner in paragraph No. 10(B) and (C) read thus:-