RAMABHAI RACHHODBHAI BARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed by the petitioner under Article 226 of the Constitution of India with the following reliefs:-

(2.) Facts of the present case are in nutshell as under:-

(3.) Being aggrieved and dissatisfied by the inaction on the part of the respondents, the petitioner has preferred the present petition.