MOKSH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.Asmita Patel, learned Assistant Government Pleader, waives service of notice of Rule for respondent No.1. Mr.Hriday Buch, learned Central Government Standing Counsel, waives service of notice of Rule for respondents Nos.2 and 3. 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 226 of the Constitution of India has been preferred, with the following prayers:

(3.) At the outset, Mr.Suresh Bhatt, learned advocate for HL Patel Advocates for the petitioner submits that he is not pressing the prayer made at paragraph 15(A) of the petition.