ALOK KISTUCHAND AGARWAL Vs. SUB REGISTRAR

JUDGEMENT

(1.) By this writ application, the writ applicants under Article 226 of the Constitution of India, the writ applicants have prayed for the following reliefs:

(2.) The facts giving rise to this litigation, may be summarized as under:

(3.) We have heard Mr. Jaymin Dave, the learned counsel appearing for the writ applicants, Mr. Nikunt Raval, the learned senior standing counsel appearing for the respondent No.2 and Mr. Anand B. Gogia, the learned counsel appearing for the respondent No.3.