LAWS(GJH)-2012-3-59

PARMAR BHANUMATIBEN JAYANTILAL Vs. STATE OF GUJARAT

Decided On March 01, 2012
PARMAR BHANUMATIBEN JAYANTILAL 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.) Heard Mr. Sanjay D. Suthar, learned advocate for the petitioner and Mr. Niraj Sharma, learned AGP for the respondents on advance copy served.

(3.) The facts that emerge from the record of the petition can be summarized as under:-