AMIT KALIDAS VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this writ application in the nature of a Public Interest Litigation, the petitioner claiming to be a public spirited citizen has prayed for the following reliefs:

(2.) THE case made out by the petitioner may be summed up thus :

(3.) SINCE an advance copy of the petition was served upon the State Government, at the time of hearing of this petition, Mr. P.K. Jani, the learned Government Pleader appearing with Mr. Vandan Baxi, the learned AGP for the State assisted us in understanding the issue raised by the petitioner.