SURESHBHAI DHULAJI BHAI NINAAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When the matter is called out, learned advocate Mr.Vyas for the petitioner is not present.

(2.) This petition is filed for the following prayers:

(3.) The petitioner has made a representation in July, 2021 and limited prayer sought for in this petition is to direct respondent no.3 to decide the representation preferred by the petitioner. It is relevant to note that the petitioner has made the said representation pursuant to the order dtd. 11/6/2021 passed by coordinate Bench of this Court in Special Civil Application No.1965 of 2017.