ARVINDBHAI MOHANBHAI VADALIYA (PATEL) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The affidavit-in-rejoinder submitted by the learned advocate Mr. Rao for the petitioner is taken on record. Learned advocate Mr. Rao also seeks permission to amend the petition as per the draft amendment today, to which the learned advocates for the respondents vehemently object and submit that after the pleadings were completed, and the respondents having raised objection with regard to the alternative remedy, the proposed amendment is sought for.

(2.) Having regard to the submissions made by the learned advocates for the parties, it appears that the draft amendment has been submitted by the learned advocate for the petitioner at the belated stage seeking to set aside the order dated 26.09.2018 passed by the respondent No. 2 Director, which cannot be allowed, as the petitioner could have challenged the said order right at the institution of the petition which was filed on 12.11.2018. Hence, the draft amendment is rejected.

(3.) The petitioner Arvindbhai Mohanbhai Vadaliya (Patel) has filed the present petition under Article 226 of the Constitution of India seeking mainly following reliefs : -