PANDYA MEHUL KISHENBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.K.B.Pujara for the petitioner and learned Assistant Government Pleader Mr.K.M.Antani for the respondent No.1.

(2.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for the following reliefs :

(3.) The brief facts of the case are as under :