LAWS(GJH)-2012-2-42

LM VASJA Vs. STATE OF GUJARAT

Decided On February 08, 2012
LM VASJA Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

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

(2.) THE matter came to be admitted by this Court (Coram : A.L.Dave, J.) vide order dated 23.9.2005.