NEEL PRANAVBHAI PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent Nos.1,2 and 3 and Mr. Kishitij M. Amin, Learned Central Government Standing Council waives service of notice of rule for and on behalf of respondent No.4.

(2.) By way of present application, the applicant has prayed for the following prayers:

(3.) Heard learned advocate for the applicant, learned APP for the respondent Nos.1,2 and 3 as well as Learned Central Government Standing Council for the respondent No.4.