HARPALSINH HARADEV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGP waives service of notice of rule on behalf of respondent State.

(2.) The prayer in this petition has already been decided by this court vide order dtd. 21/7/2022 rendered in Special Civil Application No. 3088 of 2021 and allied matters which reads as under:

(3.) In view of the above, since the issue involved in the present petition is similar to the aforesaid petition, the order dtd. 21/7/2022 passed in SCA No. 3088 of 2021 and allied matters shall be applicable in the present case also.