LAWS(GJH)-2020-11-78

RAMANBHAI LALLUBHAI TADVI Vs. STATE OF GUJARAT

Decided On November 26, 2020
Ramanbhai Lallubhai Tadvi Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

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

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioners have made following prayers:

(3.) Heard learned advocates appearing for the respective parties.