PRATIKSHABEN B UTRANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.J.A.Adeshra on behalf of the petitioners and learned AGP Mr.N.D.Gohil for respondent - State Authority.

(2.) The brief facts giving rise to the present petition are as under :

(3.) Against the present petition, affidavit-in-reply has been filed by the respondent and a copy of thereof served on the petitioner which is taken on record.