BABUBHAI MAVJIBHAI MANGUKIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.Nirad D. Buch, for Ms.Bela M. Prajapati, learned counsel for the petitioner and Mr.Kshitij Amin, learned Central Government Counsel for the respondents.

(2.) Considering the issue involved in this petition and with consent of learned counsel for the parties, the petition is taken up for its final disposal.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:-