RASHIBEN SANTUBHAI DAMOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend. The petitioner is permitted to add District Superintendent of Police, Mahisagar, as party respondent No.4. The said amendment shall be carried out forthwith.

(2.) The petitioner has prayed for the following reliefs in the present petition.

(3.) Mr.Zabuawala, learned advocate for the petitioner, at the outset, submitted at this stage, that if direction is issued to the concerned authority for deciding representation dtd. 15/3/2022, addressed to Police Inspector of Santrampur Police Station, then grievance of the petitioner would be satisfied.