USHA SHASHIKANT THAKUR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) It was grievance of the petitioner that despite several representations her mentally challenged son's name could not be incorporated as nominee, and accordingly, the PPO order has not been issued.

(3.) Heard Ms.Kiran R.Udasi for Ms. Masumi Nanavati, learned advocate for the petitioner.