ARUNKUMAR G. MALKAN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard Mr. Jenil M. Shah, learned advocate appearing for the petitioner and Mr. Niraj Sharma, learned Assistant Government Pleader appearing for the respondent - State.

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