JITESHKUMAR KANCHANLAL GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Looking to the issue involved in the present petition, the same is taken up for final disposal, with the consent of the learned advocates appearing for the parties. Hence, Rule. Mr.K.M. Antani, learned Assistant Government Pleader, waives service of notice of Rule for respondent No.1 and Mr.Vishrut Jani, learned advocate, waives service of notice of Rule for respondent No.2.

(2.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has prayed for the following reliefs:

(3.) Learned advocate for the petitioner submitted that the petitioner had filed a petition being Special Civil Application No.3344 of 2019 challenging the order dated 01.02.2019 before this Court. The said petition was disposed of vide order dated 22.07.2019 with a direction to the respondent authority to decide the issue after giving an opportunity of hearing to all concerned.