GANPATBHAI AMBALAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is a unique case, wherein, the petitioner has sought following prayers invoking Article 226 of the Constitution of India, which reads as under:

(2.) The brief facts of the case are that:

(3.) Heard learned advocate Mr. Rashesh Rindani for the petitioner, learned advocate Mr. Bhaumik Dholariya for the respondent No.3 and learned AGP Ms. Dhwani Tripathi for the respondent Nos.1 and 2.