SOLANKI DEVSIBHAI HAMIRBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Hardik C. Rawal, learned Advocate for the petitioner and Mr. Siddharth Rami, learned Assistant Government Pleader for the respondent No.1-State, at length.

(2.) The present petition is filed under Article 226 of the Constitution of India, seeking the following reliefs:

(3.) Mr. Rawal, learned Advocate appearing for the petitioner, has submitted as under: