NAYANABEN RATILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Jitendra H. Singh, learned advocate for the petitioner, Mr. P.P. Banaji, learned Assistant Government Pleader for respondent Nos. 1 and 2 and Mr. Ravi Karnavat, learned advocate for respondent Nos. 3 and 4. Though served, no one appears on behalf of respondent No. 5. By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following relief's: - -

(2.) AT the outset, it may be noted that this Court (Coram: Rajesh H. Shukla, J.) passed a detailed order dated 8.5.2013 and has observed thus: - -

(3.) THOUGH these submissions have been made, on face of it, it cannot be sustained for the reasons: