SAVITABEN DHAYABHAI MACCHI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Brief facts of the case as per the case of the petitioner in this petition are as under:

(3.) Heard Ms. Vidhi Bhatt, learned advocate for the petitioner, and Mr. Henil Shah, learned Assistant Government Pleader for the respondent Nos.1 to 5 - State.