JASVANT HARIBHAI DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Article 226 and 227 of the Constitution of India, the petitioner has prayed for the following reliefs :

(2.) The brief facts giving rise to the present petitioner are as under :

(3.) Heard learned advocate Mr.Hardik Shah, appearing on behalf of the petitioner and learned Assistant Government Pleader Ms.Nirali Sarda, appearing on behalf of the respondent - State.