LAWS(GJH)-2022-8-475

DIPAK MERAGBHAI CHAVDA Vs. STATE OF GUJARAT

Decided On August 02, 2022
Dipak Meragbhai Chavda Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard the learned counsel appearing for the respective parties.

(2.) The petitioner herein has approached this Court seeking the following reliefs:

(3.) Mr. Rao, learned counsel appearing for the petitioner submitted that the petitioner belongs to the Agriculturist constituency of the APMC, Bhatiya.