LATIFKHAN NIZAMKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Sahil Trivedi, learned Asst. Government Pleader waives service of rule on behalf of respondent No.1 - State.

(2.) This petition under Article 226 of the Constitution of India is filed seeking following reliefs;

(3.) The facts in brief as averred in the Petition are as under: