MAHADEVBHAI FULJIBHAI CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service of notice of rule for and on behalf of the respondents.

(2.) By way of present petition, under Article 226 of the Constitution of India, the petitioner has challenged the order dated 23.05.2018 passed by the Director General of Police and the order dated 09.08.2018 passed by the Under Secretary, Home Department.

(3.) The short facts leading to the present petition are as under :