INDRASINH KALYANSINH RAJPUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. M.V. Dhotre, learned advocate for the petitioner and Mr. D.M. Devnani, learned Assistant Government Pleader for the State Government.

(2.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs: -

(3.) MR . Dhotre, learned advocate for the petitioner submitted that the issue involved in this petition is similar to the issue raised in Special Civil Application No.2456 of 2013 and allied matters which are allowed by this Court. Mr. Dhotre further submitted that while allowing the aforesaid petition, this Court has inter -alia protected the interest of the respondents, subject to the result of the review petition which is pending before the Division Bench of this Court.