RABARI VIHABHAI MAGANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner has prayed as under:

(2.) Without examining the merits of the case, we hereby dispose of with the following directions.

(3.) It would be open for the petitioner to file fresh representation with regard to his claim within a period of three weeks from today. The respondent authority shall consider the representation made by the petitioner in accordance with law as early as possible.