MASANGJI CHANDUJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.Mehendra Anand with learned advocate Mr.Samarth S. Amin for the petitioners and learned Assistant Government Pleader Mr.Nikunj Kanara for the respondent no.1.

(2.) By this petition under Article 227 of the Constitution of India the petitioner has prayed for the following reliefs:-

(3.) It is the case of the petitioner that the petitioner had approached this Court by preferring Special Civil Application No.9431 of 2021 wherein this Court passed the following order on 19/8/2021.