S. R. TADVI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The facts giving rise to the present petition may be summarised as under :

(3.) In the backdrop of the aforesaid facts, the petitioner is here before this Court with the present petition praying for quashing and setting aside the orders dtd. 8/9/2008, 1/9/2010 and the letter dtd. 7/5/2011 and further praying for a direction to the respondents not to recover any amount from the petitioner. SUBMISSIONS ON BEHALF OF THE PETITIONER :