VIMLABEN VADILAL SUKHADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition under Articles 226 and 227 of the Constitution of India has been filed against the order dated 2. 7. 1991 / 30. 10. 1991. The said order has been passed by the respondent No. 1 in revision application No. 11/1991 and thereby the respondent No. 1 set aside the order dated 15. 2. 1990 passed by the respondent No. 2.

(2.) SHORT facts giving rise to present petition are as follows:-

(3.) I have heard Mr. Hathi, learned advocate for petitioner, and Ms. Trusha patel, learned AGP, for respondents.