MANHARBHAI CHUNIBHAI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 1. We have heard Mr. Dharmendra Parikh, learned counsel for the petitioner and Mr. Parth Bhatt, learned AGP for the respondent no.1.

(2.) This writ petition has been filed by the petitioner for the following reliefs: -

(3.) From perusal of prayer [B], it is apparent that a petition has been decided by learned Single Judge of this Court on 9.1.2007 and the said order of the learned Single Judge has been upheld by a Division Bench of this Court in L.P.A. No. 367 of 2009. By this petition in the nature of Public Interest Litigation, the petitioner has wants that this Court may set aside the judgment of the Division Bench passed in L.P.A. No. 367 of 2009 which is a coordinate Bench.