DILIPJI RUGNATHJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Anvesh V. Vyas for the petitioner and Mr.K.M. Antani, learned Assistant Government Pleader for the respondent - State of Gujarat. Perused the record.

(2.) The petitioner is before this Court seeks the following reliefs:

(3.) Heard both the sides and also as indicated in the order of issuance of notice, the matter is covered by petition rendered in Special Civil Application No.8949 of 2015, wherein this Court had passed following order.