KUMAR MEGHRAJ TAHILIANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is granted. Petitioner to carry out the amendment.

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

(3.) Heard learned Senior advocate Mr. Sanjanwala assisted by Mr. Darshan Varandani for the petitioner. Learned AGP Mr. K. M. Antani for the respondent No.1 and 2. Learned advocate Mr. N. V. Gandhi appearing on the receipt of the advance copy for respondent No.4.