EID­MILADUNNABI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition under Articles 14, 19,28 and 226 of the Constitution of India, the petitioner originally made following prayers:

(2.) Thereafter, notice was issued by this Court on 5.11.2019 to the respondents.

(3.) Learned Assistant Government Pleader Mr. Chintan Dave has filed affidavit in reply on behalf of respondent no.1, which is ordered to be taken on record.