IRFAN MAMAD AMI GADHWARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present writ-application, the writ- applicant prayed for the following reliefs:

(2.) The brief facts germane for the adjudication of the present writ-application as stated by the writ-applicant are as under:

(3.) Mr. Bharat T. Rao, learned counsel appearing for the writ-applicant submitted that the respondent no.3 herein erred in coming to the conclusion that the respondent no.3 cannot go beyond the said provision and the respondent no.3 has overlooked the relevant provisions required for the adjudication, which were taken by the writ-applicant.