SANJEEVKUMAR NAVINCHANDRA PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By an order dated 24.11.2016, notice came to be issued and ad-interim relief was granted staying implementation and operation of the impugned order.

(3.) In response to the notice, issued by respondent 5 appeared through Mr.M.B.Gandhi, learned advocate whereas other respondents have appeared through Mr. Jenil Shah, learned advocate. Affidavits-in-reply came to be filed by the respondents.