AMITBHAI NAGINDAS KAPADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this writ petition under Articles 226/227 of the Constitution of India, the petitioner herein - original complainant has prayed for the following reliefs :

(2.) Brief facts of the case can be narrated as under:

(3.) Feeling aggrieved and dissatisfied by the aforesaid, the petitioner herein - original complainant has approached this Court by way of this petition under Article 226 /227 of the Constitution of India for the prayers, as stated herein-above.