MAHAMMAD FAROOQ ABDULRAHIM SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. N. K. Majmudar appearing for the petitioner.

(2.) The present writ petition is filed praying for the following reliefs :-

(3.) Learned advocate Mr. Majmudar submits that if appropriate direction is issued to respondent Nos.2 and 3 to decide representation dtd. 1/11/2022 preferred by the petitioners on its merits and in accordance with law within a stipulated time, he does not press for any other prayer at this stage.