ESHIKA SATYAJIT DAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Ms. Nidhi Vyas waives service of notice of rule for the respondent No.1 and learned advocate Mr. KM Antani waives service of notice of rule for the respondent No.2.

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

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has made following prayers in terms of para 18(A) and (B):