JITENDRAKUMAR RAMESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr. Rohan Shah 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 16(B):

(3.) Heard learned advocate Mr. Jit Patel for the petitioner and learned AGP Mr. Rohan Shah for the respondent State.