JIVABHAI DINABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By our order dated 18.4.2007, we allowed this petition in terms of the directions with clarifications given in paragraphs 5 to 8 of the said order. We had indicated that the reasons for the directions shall follow. Here are the reasons.

(2.) The facts leading to filing of this petition, briefly stated and as averred by the petitioner, are as under :-

(3.) The submissions made by the learned counsel were as under:-