NARENDRA CHAMPAKLAL TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN present petition, the petitioner has prayed, inter alia, that:

(2.) THE petitioner herein had secured admission in the Course of LLM (Criminal) in Academic Year 200506 (which was of two years duration).

(3.) FROM the facts mentioned by the petitioner to support to and justify his request, it has emerged that: