PATEL MANUBHAI RAMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, the applicant has prayed for following reliefs:

(2.) Heard learned advocate Mr.Dilipkumar Prajapati for the applicant submitted that though the complaint was submitted on 8/6/2019 about alleged irregularities by Kapadwanj Agriculture Produce Market Committee, till date no actions are taken by the concerned authorities.

(3.) Upon inquiry from the Court, learned advocate Mr.Prajapati states that the petitioner happened to be the nominated member of Kapadwanj Agriculture Produce Market Committee. However, Mr.Parajapati does not have any information nor he could have pointed out from the petition also that during which period he was nominated member of Kapadwanj Agriculture Produce Market Committee. However, he points out from the record that earlier petitioner had preferred petition being Special Criminal Application No.3868 of 2020, which was disposed of by the coordinate Bench of this Court, vide order dtd. 1/10/2020 by issuing following directions to the respondent authorities.