JAGDISHKUMAR KUNVARSHIBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. P. P. Majmudar, learned advocate for the petitioner and Mr. Ishan Joshi learned AGP for the State. Since the issue involved in this petition is now covered by the decision of the Division Bench rendered in Letters Patent Appeal No. 1596 of 2019 and allied matters, the petition is taken up for final hearing today with the consent of the learned advocates for the respective parties.

(2.) RULE. Mr.Ishan Joshi, learned AGP waives service of Rule for the respondent - State.

(3.) In this petition under Article 226 of the Constitution of India, the prayer of the petitioner reads as under: