SOMIBEN ARVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred this petition under Article 226 of the Constitution of India for the following reliefs:

(2.) The brief facts of the petition, as emerged from the petition memo, are as under:

(3.) Heard Mr. Ramnandan Singh, learned advocate for the petitioner and Mr. Nikunj Kanara, learned AGP for the respondent State. Perused the material placed on record.