CHAUHAN KULDIPSINH BHAMMARSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed for the following prayers:

(2.) At the outset, learned advocate for the petitioner is not pressing for reliefs at 25(C), (E) and (F) of this petition. In view of that, this petition is disposed of as not pressed qua prayers 25(C), (E) and (F).

(3.) Learned advocate for the petitioner submitted that as far as the prayers at paragraph 25(A), (B) and (D) are concerned, the said grievance are covered by the judgment dtd. 20/10/2022 passed in Special Civil Application No.22752 of 2019 and allied matters and therefore the same be granted.