VIRAJI TARAJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is of the year 2014. Bynow, it has been notified for almost 15 times. This litigation has a chequered history.

(2.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs:

(3.) The present petition came to be disposed of vide order dated 01/04/2014 in the following terms: