CHUNILAL NATHABHAI HARKHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the cause-title of the petition is granted.

(2.) Rule. Mr.Janak Rawal, learned Assistant Government Pleader, waives service of notice of Rule on behalf of respondents Nos.1 and 3, Mr.V.G.Dave, learned advocate, waives service of notice of Rule on behalf of respondent No.2 and Mr.L.R.Pathan, learned counsel, waives service of notice of Rule on behalf of respondents Nos.4 to 9. On the facts and in the circumstances of the case, and with the consent of the learned counsel for the respective parties, the petition is being heard and finally decided, today.

(3.) The present petition has been preferred under Articles 226 and 227 of the Constitution of India with the following prayers: