MAYYUDIN MOHAMMED SHARIF BISAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant, father of the missing son, 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.) The petitioner therefore seeks to approach this Hon'ble Court by way of this petition for appropriate directions against the respondents for tracing the whereabouts of petitioner's son within stipulated time, on the following main amongst other grounds :