BADARPURA UMARBHAI PIRMOHAMMAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. N.K. Majmudar, learned advocate for the petitioner and Mr. Venugopal Patel, learned AGP for the State Government authorities.

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

(3.) Earlier also, the petitioner has approached this Court by way of Special Civil Application no.2705 of 2016 as well as Special Civil Application no. 20708 of 2015. It deserves to be noted that Special Civil Application no. 20708 of 2015 was withdrawn by the petitioner and thereafter, the petitioner has filed a representation which was considered and therefore, another writ petition being Special Civil Application no.2705 of 2016 was filed. The said petition was also disposed of by this Court vide order dated 1.3.2016, wherein this Court did entertain the petition and passed the following order:-