IBRAHIM HAJI AKBARALI GHASWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Service of rule is waived by Mr. H.L.Jani, learned APP appearing for the respondents. In the facts and circumstances of the case, the matter is taken up for final hearing today.

(2.) HEARD learned advocate Mr. C.L. Soni for the petitioner and Mr. H.L. Jani, the learned APP for the respondents. In this petition, the petitioner is challenging two orders. The first order challenged by the petitioner is dated 15.3.2000 passed by the Dy. Conservator of Forests, Chhota Udepur and the second order challenged by the petitioner is dated 25.5.2000 passed by the Sessions Judge, Baroda in appeal no. 21 of 2000.