LAWS(GJH)-2015-5-99

PUNAMCHANDDEVCHAND Vs. STATE OF GUJARAT

Decided On May 04, 2015
Punamchanddevchand Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr. Vyas, learned advocate for the petitioner and Ms. Pathak, learned AGP for the respondent State authority who has appeared on advance service of copy of the petition.

(2.) Having regard to the facts and circumstances of the case and considering the submissions made by learned advocates for the contesting parties, below mentioned order is passed:-

(3.) In present petition the petitioner has prayed, inter alia, that:-