NEHA JIGNESH MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned counsel appearing for the parties, the matter is taken up for final disposal today itself.

(2.) Rule returnable forthwith. Mr. K.M.Antani, the learned AGP waives service of Notice of Rule for and on behalf of the respondents.

(3.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following main reliefs: