MUKESH KANTILAL PUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the captioned writ-application is taken up for final hearing.

(2.) Issue Rule, returnable forthwith. Ms. Dharitri Pancholi, the learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent No.1- State and Mr. Vijay H. Nangesh, the learned counsel waives service of notice of Rule on behalf of the respondent nos.2 and

(3.) 3. By way of the present writ-application under Article 226 of the Constitution of India, the writ-applicant has prayed for the following reliefs: