RAMANLAL MANGALDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.Manan Mehta, learned Assistant Government Pleader for respondent Nos.1 to 3, and Ms.Shivani Rajpurohit, learned advocate for private respondent Nos.4 to 6, appear and waive service of rule on behalf of the respective respondents. With consent of learned counsel for the respective parties, the matter is taken up for hearing and final disposal forthwith.

(2.) By way of this petition under Article 226 of the Constitution of India the petitioner has, inter alia, prayed for the following reliefs:

(3.) This Court has passed the following order on 10.07.2013: