AMIT MANILAL PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India framed as a Public Interest Litigation has been filed by a practicing Advocate of this High Court Shri Amit Manilal Panchal.

(2.) We have heard the petitioner in person, Shri Kamal Trivedi, learned Advocate General and Ms. Manisha L. Shah, learned Government Pleader for the State respondent Nos.1 and 2.

(3.) Issue notice returnable on 30.09.2020. Ms. Manisha L. Shah, the learned Government Pleader waives service of notice on behalf of the State respondent Nos.1 and 2. The petitioner is permitted to serve respondent Nos.3 an 4 through their official emails and also through their Standing Counsel within three days.