PATEL POPATLAL SANKALCHAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Gaurang K. Patel, learned counsel appearing for the petitioner.

(2.) RULE. Mr. Satyam Chhaya, learned AGP waives service of Rule on behalf of the respondents. By consent of the parties, the matter is taken up for final disposal.

(3.) THE petitioner has prayed for issuance of appropriate writ, order or direction, invoking jurisdiction of this Court under Article 226 of the Constitution of India, mainly in terms of para-10[b]. Rest of the reliefs are ancillary. In para-10[b], the following relief is prayed for.