(1.) Mr. Maulik Nanavati, learned counsel accepts notice for respondent No.2. Registry to print his name in the cause list. He is permitted to file memo of appearance within an outer limit of four weeks from today.
(2.) We have heard Mr. Krishnan Ghavariya, learned counsel for the petitioner, Mr. K.M.Antani, learned Assistant Government Pleader for respondent No.1, Mr. Maulik Nanavati, learned counsel for respondent No.2 and Mr. Devang Vyas, learned Assistant Solicitor General for respondent No.3.
(3.) By this Petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs: