LAWS(GJH)-2019-4-142

JAYANTILAL CHUNILAL PATEL Vs. STATE OF GUJARAT

Decided On April 26, 2019
Jayantilal Chunilal Patel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By way of present petition under Articles 14, 226 and 227 of the Constitution of India, following prayers have been made.

(2.) The matter came to be listed for the first time before the coordinate Bench. On 02.03.2017, following order was passed.

(3.) The short facts arising from the record are as under: