LAWS(GJH)-2018-11-80

ASHOKKUMAR SANKALCHAND PATEL Vs. STATE OF GUJARAT

Decided On November 23, 2018
Ashokkumar Sankalchand Patel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant has prayed for the following reliefs:

(2.) The case of the writ-applicant in his own words as pleaded in the writ-application is as under:

(3.) On 09.07.2007, this Court passed the following order: