SHABIR SIKANDARBHAI KURESHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms.Moxa Thakkar, learned Assistant Government Pleader, waives service of notice of RULE on behalf of respondents. On the facts and in the circumstances of the case and with the consent of the learned advocates for the respective parties, the petition is being heard and finally decided today.

(2.) THIS petition, under Article 226 of the Constitution of India, has been filed with the following prayers:

(3.) I have heard Mr.A.S.Supehia, learned advocate for the petitioner, Ms.Moxa Thakkar, learned Assistant Government Pleader and perused the averments made in the petition and other documents on record.