LAWS(GJH)-2017-5-142

BHARTENDU MADHUSADAN UPADHYAY Vs. STATE OF GUJARAT

Decided On May 04, 2017
BHARTENDU MADHUSADAN UPADHYAY Appellant
V/S
STATE OF GUJARAT And GUJARAT HOUSING BOARD Respondents

JUDGEMENT

(1.) The petitioner has approached this Court with the following prayers:-

(2.) Heard learned advocates.

(3.) Relevant facts, as emerging from record are as under.