LAWS(GJH)-2022-3-724

MANOJ D. PATEL Vs. STATE OF GUJARAT

Decided On March 31, 2022
Manoj D. Patel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr. Dev D. Patel, the learned advocate appearing for the writ applicant and Ms. Dharitri Pancholi, the learned Assistant Government Pleader appearing for the respondent - State.

(2.) Mr. Dev D. Patel, the learned advocate appearing for the writ applicant submitted that notice came to be issued by Co-ordinate Bench of this Court vide order dtd. 20/9/2021. The order dtd. 20/9/2021 reads thus :-

(3.) The writ applicant herein has approached this Court under Article 226 of the Constitution of India seeking following reliefs :-