TARUN BHANJIBHAI VASNANI 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. Aaditya Bhatt, learned advocate for the petitioner, Ms. Roopal Patel, learned advocate for the respondent No.2 and Dr. Pooja Ashar, learned Assistant Government Pleader for the respondent No.1- State.