PATEL CHANDRAKANTBHAI SHANKARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.J.K.Shah, learned Assistant Government Pleader waives service of notice of RULE for respondent No.1 and Mr.Deepak P.Sanchela, learned advocate waives service of notice of RULE for respondent No.2. On the facts and in the circumstances of the case and with the consent of the learned advocates for the respective parties, the petition is being heard and finally decided today.

(2.) THIS petition under Article 26 of the Constitution of India has been filed with the following prayers.

(3.) I have heard Mr.J.N.Patel, learned advocate for the petitioner, Mr.J.K.Shah, learned Assistant Government Pleader for respondent No.1 and Mr.Deepak P.Sanchela, learned advocate for respondent No.2.