DEVSIBHAI MEPABHAI MANGALIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate Mr. Majmudar for the petitioner.

(2.) LEARNED advocate for the petitioner invited attention of the Court to the order passed by this Court (Coram : Mr. Justice Anant S. Dave ). Relevant part of the said order, is reproduced as under:

(3.) LEARNED advocate for the petitioner submitted that the ground, which is set out in the aforesaid order is sufficient for quashing the order in question.