JORDAN MANASHA CHRISTOPHER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Maulik Soni learned advocate for Mr.N.K.Majmudar learned advocate for the petitioner, Ms.Nidhi Vyas learned AGP for respondent nos.1 to 3 and Mr.C.P.Champaneri learned advocate for the respondent nos.4 and 5.

(2.) The petitioner in this petition has prayed for the following reliefs:

(3.) The case of the petitioner is that the petitioner should be granted the benefit of compliance of the interim order of the Supreme Court dtd. 8/9/2014. The facts would indicate that the petitioner had approached this Court by filing Special Civil Application No.18923 of 2015, wherein, the petitioner had prayed for a relief which has been quoted by the coordinate bench while disposing of the petition. The relief reads as under: