SHANTILAL JAYANTILAL BABARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Kurven Desai learned AGP waives service of notice of Rule on behalf of the respondent State and Mr.Hem Dave learned advocate for Mr.Dipak Dave learned advocate waives service of Rule on behalf of the respondent no.2.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has made twofold prayers, whereby, he has prayed for quashing and setting aside the impugned orders dtd. 11/2/2021 passed by the respondent no.2 as well as the impugned order dtd. 3/2/2010 passed by the same respondent.