NILESHKUMAR DAHYABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioner seeking following reliefs:

(2.) Brief facts of the case are narrated as under:

(3.) Mr. Harish J. Soni, learned advocate for the petitioner has submitted that the petitioner has filed a representation dtd. 30/01/2022, which is still not decided by respondent no.2. He has requested that appropriate order may be passed directing respondent no.2 to decide the representation.