SALMAN RAFIKBHAI JAVRAWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Razin S. Zeena, the learned advocate appearing for the petitioner, Ms. Dharitri Pancholi, the learned AGP appearing for the respondent No.1 - State and Ms. Dilbar Contractor, the learned advocate appearing for Mrs. Kalpana K. Raval, the learned advocate appearing for the respondent No.2.

(2.) Issue Rule, returnable forthwith. Ms. Dharitri Pancholi, the learned AGP waives service of notice of Rule on behalf of the respondent No.1 and Ms. Dilbar Contractor, the learned advocate appearing for Ms. Raval, the learned advocate appearing for the respondent authority waives service of notice of Rule on behalf of the respondent No.2 authority.

(3.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-