JAYSHREEBEN H MEHTA Vs. SECRETARY

JUDGEMENT

(1.) HEARD Mr. Patel, learned advocate for the petitioner, Ms. Chitaliya, learned AGP for the respondent No.1, and Ms. Shah, learned advocate for the respondent No.2.

(2.) THE petitioner has taken out present petition seeking below mentioned reliefs/directions:-

(3.) SO far as respondent No.1 is concerned, the only response given by the said respondent is to be found in para-8 of the reply affidavit dated 24.2.2012, which read thus:-