GUNVANTBHAI VASTABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, in which the petitioner has prayed for the following reliefs:

(2.) The factual matrix of the present case is as under:

(3.) Heard learned advocate Mr. Ramnandan Singh for the petitioner, learned Assistant Government Pleader Mr. D.M.Devnani for respondent Nos. 1 to 4 and learned advocate Mr. R.D.Dave for respondent No.5 GIDC.