LAWS(GJH)-2023-7-915

KANAIYALAL VARDHILAL SHAH Vs. STATE OF GUJARAT

Decided On July 31, 2023
Kanaiyalal Vardhilal Shah Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, the petitioners have prayed for the following main reliefs :-

(2.) FACTS :

(3.) Submission of the petitioners :