BHAVINKUMAR KANTILAL GAJERA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Issue Rule, returnable forthwith. Mr. Ishan Joshi, the learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent-State.

(3.) By way of this petition under Article-226 of the Constitution of India, the petitioner has prayed for the following relief: