GIRIJASHANKAR MOHANBHAI SADHU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner has prayed for the following reliefs:-

(2.) Heard learned advocates appearing for the respective parties.

(3.) Mr. Jeet Bhatt, learned advocate appearing for the petitioner submits that the representation made by the present petitioner was not considered appropriately and he prays that if the petitioner makes a fresh representation within two weeks by urging grievance made in the petition, the same shall be in accordance with law and in light of the judgment of Hon'ble Apex Court reported in AIR 2008 SC 2513, the grievance of the petitioner would be satisfied.