DAMJIBHAI VASHRAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Ashish M. Dagli, learned advocate for the applicant 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 representation dated 27.12.2013 filed by the petitioner.