USHABEN KISHOREBHAI SANGHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 12.12.2013, the Court passed the following order:

(2.) The petitioner, who happened to be distributor of the fourth respondent of liquefied petroleum gas in the cylinders, has approached this Court by way of this petition preferred under Articles 226 and 227 of the Constitution of India with following relief:

(3.) Facts, as could be gathered from the memo of petition, deserve to be set out in order to appreciate the contention of the parties in this proceedings are as under: