SHAKILAHMED KHURSHID HAIDER PIRZADA 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.) Heard Mr. Bharat T. Rao, the learned advocate appearing for the writ applicant and Mr. Ishan Joshi, the learned Assistant Government Pleader appearing for the respondent - State.

(3.) This Court while issuing the notice passed the following order dtd. 28/1/2022, which reads thus :-