ABDUL RASHID HUSSAINBEG MIRZA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of rule on behalf of the respondent-state.

(2.) The petition is filed with prayers, which are as under:

(3.) Pending the petition, the parties have arrived at settlement and on the basis of settlement, Civil Application No.2 of 2019 in Special Civil Application no.1376 of 2016 was filed with prayers, which are as under: