REGENT COMPUTRONICS PVT. LTD.

FARSUBHAI MULJIBHAI GOKLANI Appellant

V/S

State of Gujarat and 3 Respondents

Referred Judgements :-

SUDHIR BHASKARRAO TAMBE VS. HEMANT YASHWANT DHAGE [REFERRED TO]
THANSINGH NATHMAL ONKARMAL JAWALAPRASAD INDRACHAND PREMSUCH RAMDEO SATYANARAYAN INDRACHAND PREMSUCH SHEWPRATAP TANTIA VS. SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
UNION OF INDIA VS. S B VOHRA [REFERRED TO]
RAMESH KUMARI VS. STATE N C T OF DELHI [REFERRED TO]
ALEQUE PADAMSEE VS. UNION OF INDIA [REFERRED TO]
RAJINDER SINGH KATOCH VS. CHANDIGARH ADMINISTRATION [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]
DIVINE RETREAT CENTRE VS. STATE OF KERALA [REFERRED TO]
KUNGA NIMA LEPCHA VS. STATE OF SIKKIM [REFERRED TO]
NIVEDITA SHARMA VS. CELLULAR OPERATORS ASSN OF INDIA [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant, a social worker and member of the District Panchayat, Patan, has prayed for the following reliefs;

(2.) The facts, giving rise to this writ application, may be summarized as under;

(3.) This litigation, on the face of it, appears to be a personal fight between the writ applicant and one Mr. Shankar Chaudhary, a sitting Minister in the State Government. It is the case of the writ applicant that Mr. Chaudhary contested the Gujarat Legislative Assembly Elections in the years 2007 and 2012. On both the occasions, Mr. Chaudhary came to be elected as a member of the Legislative Assembly.

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FARSUBHAI MULJIBHAI GOKLANI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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