SURESHKUMAR MOHANLAL SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner has inter alia prayed for the following reliefs:

(2.) During the course of hearing, it is submitted by Mr.J.P. Chauhan, learned advocate appearing on behalf of Mr.Mukund Desai for the petitioner, that the issue involved in the present petition is squarely covered by the decision of this Court (Coram : K.M. Mehta, J) rendered on 03rd November 2001 in the case Ketankumar Manharlal Shah v. State of Gujarat in Special Civil Application No.8021 of 1998 and, therefore, in view of the same, the present petition is required to be disposed of.

(3.) It would be beneficial to reproduce the above cited decision as under :