SHARADABEN KARSHANBHAI DAKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of the Constitution of India, in which, the petitioner has prayed for the following reliefs:

(2.) Heard learned advocate Mr.Hemant Makwana for learned advocate Mr.Johnsey P. Macwan for the petitioner, learned Assistant Government Pleader Mr.K.M. Antani for respondent Nos.1 to 5 and learned advocate Mr.Vimal A. Purohit for respondent Nos.6 and 7.

(3.) The brief facts leading to the filing of the present petition are as under: