PRAKASHCHANDRA KUNVARJI SHAH Vs. COLLECTOR

JUDGEMENT

(1.) Heard Mr. Soni, learned advocate for the petitioner, and Mr. Mehta, learned AGP for the respondent - State.

(2.) In present petition, the petitioner has prayed, inter alia, that:-

(3.) So far as factual background giving rise to this petition is concerned, the petitioner has averred and stated that:-