DAIRRAIYA SARFARAZ ILYASBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Articles 14 and 226 of the Constitution of India, following prayers have been made.

(2.) Without interfering with the orders passed by the respondent - Authorities and without examining the same on merits, we deem it appropriate to pass the following order.

(3.) With above directions, present petition is disposed of. It is hereby made clear that this Court has not examined the merits of the case.