PATEL LALITKUMAR KANTILAL Vs. MAMLATDAR

JUDGEMENT

(1.) Mr. Malaykumar S. Patel, the learned advocate appearing for the writ-applicant seeks permission to amend the prayer clause. Permission as prayed for is granted. The said amendment is to be carried out within a week.

(2.) With the consent of the learned advocates appearing for the respective parties, the captioned writ-application is taken up for final hearing.

(3.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-