DINESH RAMAVATAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned advocate Mr. Paresh Dave has tendered the draft amendment. The same is allowed in terms of the draft. To be carried out forthwith.

(2.) Heard learned advocate Mr. Paresh Dave for the petitioner and learned advocate Mr. Nikunt K. Raval for the respondent.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:-