USMANBHAI KALUBHAI MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocates waive service of notice of rule for the concerned respondents. With the consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(2.) By way of the present petition under Articles 14 and 226 of the Constitution of India, following prayers have been made:

(3.) Mr.Babariya relies on the order dated 7.1.2019 in SCA No.21165 of 2018 by the Coordinate Bench of this Court which reads as under: