PARMAR SONALBEN RAJENDRASINH Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Parth Bhatt, learned Standing Counsel for respondent No.1, Mr. Maulik Nanavati learned counsel for respondent No.2 and Mr. K.M. Antani, learned Assistant Government Pleader for respondent No.3 accept notice. Registry to print their names in the board.

(2.) We have heard Mr. Yash Patel learned advocate for the petitioner, Mr. Parth Bhatt, learned Standing Counsel for respondent No.1, Maulik Nanavati, learned counsel for respondent No.2 and Mr. K.M. Antani, learned Assistant Government Pleader for respondent No.3..

(3.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs: