MUSTAN TAHERBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition, the petitioner has prayed, inter alia, that:-

(2.) Though the petitioner has challenged the order dtd. 4/7/2011, passed in Review Application, actually and in substance and essentially, the petitioner is aggrieved by order dtd. 16/3/2011 passed by the learned Tribunal in ATA No. 650(5) / 2007.

(3.) So as to consider and appreciate the grievance of the petitioner, it is necessary to take into account the factual back-ground.