BHARATSANG RAMSANG GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of preferring the present writ-application under Article 226 of the Constitution of India, the writ- applicant has prayed for the following reliefs:

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

(3.) Ms. Kruti Shah, learned counsel appearing for the writ-applicant at this stage referred the circulars mentioned in the order dtd. 12/8/2015 i.e. 16/12/2013, 19/8/2014 and 6/12/2014 which specifically provides for passing the order within a period of 45 days (Annexure-H).