KIRANBHAI LAXMANBHAI PATIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP Mrs. Pathak waives service of rule.

(2.) As the issue is in a very narrow compass, the matter is taken-up for final hearing today with the consent of the respective parties.

(3.) The Petitioner has preferred this petition under Article 226 of the Constitution of India, praying for the following relief's: