SURAJ KARAN BARADIA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has preferred present petition under Article 226 of the Constitution of India for the following reliefs:

(2.) The issue involved in this petition is short and in order to appreciate the same, few relevant facts need mention hereinbelow:

(3.) We have heard Mr. Paresh M. Dave, learned advocate for the petitioner and Mr. Nirzar Desai, learned advocate for the respondent No.2.