PATEL BABUBHAI HARIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties and as the matter is between the family members and there is consensus between the parties, at the request of learned advocates, the matter is taken up for final disposal at the admission stage.

(2.) The brief facts giving rise to the present petition can be stated as under.

(3.) Being aggrieved by and dissatisfied with the aforesaid, the petitioner has approached this Court by way of this petition under Articles 226 and 227 of the Constitution of India for appropriate relief.