LAWS(GJH)-2023-8-456

A. R. KELAIYA Vs. STATE OF GUJARAT

Decided On August 10, 2023
A. R. Kelaiya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, the petitioner has prayed for the following main relief:

(2.) FACTS :

(3.) Submission of the petitioner :