SUMESH PRAHLADBHAI BAKSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Articles 14, 21, 226 and 227 of the Constitution of India, the petitioner has prayed as under:

(2.) Pursuant to the Notice issued by this Court, respondents have appeared through learned Assistant Government Pleader Mr.K.M.Antani and has filed Affidavit -in - Reply opposing to grant any relief, as prayed for, by the petitioner.

(3.) The facts, emerge from the case, are as under: