(1.) RULE returnable forthwith. Mr.Ankit Shah learned advocate waives service of notice of Rule on behalf of the respondent no.1 and Mr.Nikunt Raval learned advocate waives service of notice of Rule on behalf of the respondent nos.3 to 8.
(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.
(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs: