LAWS(GJH)-2022-2-552

GOVINDBHAI LAKHAMANBHAI NANDANIYA Vs. STATE OF GUJARAT

Decided On February 09, 2022
Govindbhai Lakhamanbhai Nandaniya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Ms.Dharitri Pancholi, the learned AGP waives service of notice of rule for the respondents.

(2.) This writ-application is filed under Article 226 of the Constitution of India by the writ-applicant seeking for the following reliefs which are produced thus :-

(3.) Heard Mr.R.K.Mansuri, the learned advocate appearing for the writ-applicant and Ms.Dharitri Pancholi, the learned AGP appearing for the respondents.