DEVABHAI DAHYABHAI SARVAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, the petitioner herein has prayed for the following reliefs:

(2.) The brief facts germane for the adjudication of the present dispute reads thus:

(3.) Heard Ms. Namrata H. Chauhan, learned advocate appearing for the petitioner and Mr. Ayaan Patel, learned AGP appearing for the respondent No.1.