ISHWARBHAI DANABHAI PATEL Vs. HOTEL BANAS

JUDGEMENT

(1.) BY way of this petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for the following reliefs :

(2.) THE facts which can be culled out from the record of the petition are as under.

(3.) HEARD Mr. N.K. Majmudar, learned Counsel for the petitioner and Ms. Archana Acharya, learned Counsel for the respondent.