RISHIL SUKETUKUMAR SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Sudhir Nanavati with learned advocate Mr. M. J. Parikh for the petitioners and learned AGP Mr. Akash Chhaya for the respondents no. 1 to 3 - State Authorities.

(2.) Learned Senior Advocate Mr. Sudhir Nanavati for the petitioners tendered a draft amendment, which is to be taken record and the same is allowed. Petitioner is directed to carry out the amendment forthwith.

(3.) By way of this petition, the petitioner has prayed for following reliefs: