KANUBHAI ANANDJIBHAI MISTRY Vs. COMMISSIONER / SECRETARY

JUDGEMENT

(1.) Heard learned advocate Mr. Dilip Rana for the petitioner, learned advocate Mr. Meet Shah for learned advocate Mr. A.D.Oza for respondent No.1 and learned advocate Mr. Aditya J.Pandya for respondent No.3.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) Learned advocate Mr. Shah invited attention of the Court to the following averments made in the affidavit-in-reply filed on behalf of respondent No.2.