NAGJIBHAI PALJIBHAI ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. D. M. Devnani for petitioner and Mr. Anand L. Sharma, learned A.G.P. for respondent-State of Gujarat.

(2.) Learned Advocate Mr. Devnani for petitioner has supplied copy of present petition with all Annexures thereto to learned A.G.P. Mr. Anand L. Sharma for respondent-State, and therefore, learned A.G.P. Mr. Sharma has appeared for respondent and made his submissions.

(3.) Considering submissions made by both learned Advocates, question involved in this petition would require detailed examination. Hence, Rule. Service of Rule is waived by learned A.G.P. Mr. Anand L. Sharma on behalf of respondent-State. With consent of both learned Advocates, matter is taken up for final hearing today.