LAWS(GJH)-2017-6-216

JAIRAMBHAI SEDHABHAI RABARI Vs. STATE OF GUJARAT

Decided On June 12, 2017
Jairambhai Sedhabhai Rabari Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr. Mishra, learned advocate for the petitioner and Mr. Goutam, learned AGP for the respondents.

(2.) In present petition, the petitioner has prayed, inter alia, that:

(3.) So as to support the relief prayed for by the petitioner, the petitioner has averred and stated that: