VIRJIBHAI PALABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Shri S. B. Raval appearing for the petitioner.

(2.) Rule. Learned A.P.P., Mrs. B. R. Gajjar waives service of rule on behalf of the respondent Nos. 1 to 3.

(3.) The petitioner has challenged the legality and validity of the order passed by the Deputy Secretary, Home Department dated 7-5-1997 rejecting the Revision Application of the petitioner.