SHANTUBHAI D.KHUMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioner for seeking the following reliefs:

(2.) Brief facts as stated in the memo of the petition are as under:

(3.) Heard Mr. Pravin Bhachkar, learned advocate appearing on behalf of Mr. B.M. Mangukiya, learned advocate for the petitioner and Mr. Henil Shah, learned Assistant Government Pleader for the respondents - State.