LAWS(GJH)-2020-12-561

VASAVA JAYANTIBHAI REVABHAI Vs. STATE OF GUJARAT

Decided On December 16, 2020
Vasava Jayantibhai Revabhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) With the consent of learned advocates appearing for the respective parties, present petition is taken up for final disposal today.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioners have made following prayers:

(3.) Heard learned advocates appearing for the respective parties.