ARVINDBHAI LAKSHMANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment dtd. 3/5/2023 is placed on record and the same is taken on record. To be carried out forthwith.

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

(3.) The brief facts germane for adjudication of the present dispute reads thus: