LAWS(GJH)-2022-2-69

DHADVI SAGRAMBHAI PRABHUBHAI Vs. STATE OF GUJARAT

Decided On February 15, 2022
Dhadvi Sagrambhai Prabhubhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Mr.Ishan Joshi, learned AGP waives service of notice of rule for the respondents.

(2.) This writ-application is filed under Article 226 of the Constitution of India by the writ-applicant seeking for the following reliefs which are produced thus :-

(3.) Heard Mr.Apurva Kapadia, the learned advocate appearing for the writ-applicant and Mr.Ishan Joshi, learned AGP appearing for the respondents.