BHADRESHBHAI MOHANLAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Shri Nirav C. Sanghavi, learned counsel for the petitioner and Shri Chintan Dave, learned Assistant Government Pleader for the State respondent Nos.1 to 3 and 6.

(2.) Notice may be issued to respondent Nos.4 and 5 and 7 to 10, making it returnable on 09.12.2019.

(3.) This petition under Article 226 of the Constitution has been filed praying for the following reliefs :