YOGESHBHAI RUPABHAI VATUKIYA Vs. STATE OF GUJARAT

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 petitioner has made following prayers in terms of para 8(A):

(3.) Heard learned advocate Mr. Dipak Patel for the petitioner and learned AGP Mr. Krutik Parikh for the respondent State.