DIPESH RATILAL KATARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-

(2.) It is the case of the writ-applicant that this Court passed the following order dtd. 30/11/2021, which read thus :-

(3.) Ms. Dharitri Pancholi, the learned AGP appearing for the respondent - State on instructions fairly submitted that the writ-applicant be afforded opportunity of hearing and, therefore, this matter may be remanded back for fresh adjudication to the respondent authority.