KUMARPAL DALICHANDBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. P.P. Majmudar, learned advocate for the petitioner and Mr. Alkesh N. Shah, learned APP for the respondent -State.

(2.) RULE . Mr. Alkesh N. Shah, learned APP waives service of Rule on behalf of respondent - State.

(3.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for appropriate writ, order or direction directing the respondent authorities to consider the complaint/representation dated 28.2.2014 filed by the petitioner.