MAHENDRA PRATAP SHARDAPRASAD SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been filed by the petitioner seeking following direction in terms of para 5(A):-

(2.) Heard learned advocate for the petitioner.

(3.) The Hon'ble Apex Court in the case of Divine Retreat Centre v/s. State of Kerala and Ors. reported in (2008) 3 SCC 542 has held in para 41 and 42 as under :-