RAMABHAI MAHADEVBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Nikunj Kanara, learned Assistant Government Pleader waives service of rule on behalf of respondent Nos.1 to 4 and learned advocate Mr. Pratik Jasani waives service of rule on behalf of respondent Nos.5.1 to 5.4. With the consent of parties, the present petition is taken up for final hearing today itself.

(2.) By way of the present petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-

(3.) The short facts arises from the record are as under :-