HITENDRA SHAILESHKUMAR BHRAHMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Ms. Nidhi Vyas waives service of rule on behalf of the respondents. With the consent of learned advocates appearing for the respective parties, present petition is finally heard.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has made following prayer in terms of para 8(A):

(3.) Heard learned advocate Mr. Vaibhav Vyas for the petitioner and learned AGP Ms. Nidhi Vyas for the respondent State.