LAWS(GJH)-2016-3-142

DURGABEN KARSANBHAI DOBARIYA Vs. STATE OF GUJARAT

Decided On March 29, 2016
Durgaben Karsanbhai Dobariya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

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

(2.) Though notice is served to respondent No.6, he has chosen not to appear before this Court.

(3.) The brief facts arise from the record are as under : -