MAULIK BHARATBHAI MANDIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Anand Gogia for the petitioner and learned AGP Ms.Nidhi Vyas for the respondent State.

(2.) Issue Rule returnable forthwith. Learned AGP waives service of Rule for the respondent State.

(3.) By way of this petition, the petitioner has sought the following main prayers :-