DHAMENDRASINH GHANSHYAMSINH PARMAR Vs. HOME DEPARTMENT

JUDGEMENT

(1.) The writ-applicant has filed the petition under Article 226 of the Constitution of India being aggrieved and dissatisfied with the order passed by the District Magistrate dtd. 03/08/2019 in case no.HATHAPA Arji No.214 of 2019 and the order of the Home Department dtd. 18/12/2020 in Appeal No.201 of 2019.

(2.) The facts leading to filing of the present writ-application are summarized as under.

(3.) The writ-applicant relied on the documents produced at Annexures - C, D and E, the details of which are as under.