DILIPKUMAR CHANDULAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicants have prayed for the following reliefs:

(2.) On 3/3/2022, this Court passed the following order:

(3.) Let Notice be issued to the respondents, returnable on 23/3/2022. Mr. Kathiriya, the learned AGP waives service of notice for and on behalf of the respondents. Mr. Kathiriya, has already been furnished with one set of entire paper book.