KETANBHAI GABHRUBHAI UKANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present writ petition in the nature of Public Interest Litigation, the following prayers have been made:

(2.) Having heard Mr.M.R.Molavi learned advocate for the petitioner, we dispose of this petition with following direction;

(3.) It is hereby made clear that this Court has not gone into the merits of the case.