CHANDUBHAI MANILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Sharma, learned Assistant Government Pleader waives service of notice of Rule for the respondent - State.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) Heard Mr. Bhatt, learned advocate for the petitioner and Mr. Utkarsh Sharma, learned AGP for the respondent - State.