PATEL RAVIBHAI BHIMJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this writ-application, which is filed under Article 226 of the Constitution of India, the writ-applicant has prayed for the following reliefs :-

(2.) The brief facts as stated by the writ-applicant for the adjudication of the present writ-application stated thus :-

(3.) Being aggrieved by the impugned communication dtd. 23/4/2021 rejecting the representation dtd. 17/3/2021 made by the writ-applicant, the writ-applicant is constrained to approach this Court.