VANABHAI RAMABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed for the following reliefs:

(2.) Heard learned advocate Mr.Champaneri for the petitioner. Considering the limited grievance in the petition that though the petitioner has made several complaints, his complaints are not appropriately dealt with by the authority, it will be appropriate to direct the respondent nos.2 and 3 herein to consider the communication dtd. 27/7/2022 made by the petitioner, as expeditiously as possible, in accordance with law and on perusing the record available with the authority and without being influenced by this order.

(3.) With the above direction, this petition is disposed off. Direct service is permitted.