NANJIBHAI VITTHALBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) At the outset, it is necessary for me to state that this petition has been filed by Nanjibhai Vitthalbhai Rathod, through his power of attorney holder Jerambhai Vithalbhai Rathod. It is brought to my notice that Nanjibhai Vitthalbhai Rathod has passed away. If that be so, then this petition on such ground itself would not survive. However, since the service of the High Court Legal Services Authority has been availed of and the litigant before this Court hails from a poor strata of the society, I have decided to look into the matter.

(3.) The case put up by the writ applicant, in his own words, as pleaded in the writ application, is as under: