RAMESHBHAI SHRIVILAS SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Patani, learned advocate for the petitioner and Mr. Thacker, learned advocate for the respondent Nos. 2 and 3.

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

(3.) So as to justify the relief prayed for in the petition the petitioner has averred and stated that:-