YASHWANTSINGH HARBANSSINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Chinmay Gandhi for the petitioner, learned advocate Ms. Trusha K.Patel for the respondent No.2 and learned Assistant Government Pleader Mr. K.M. Antani for the respondent-State through video conference.

(2.) Rule returnable forthwith. Learned advocate Ms. Trusha K.Patel waives service of notice of rule for and on behalf of respondent No.2 and learned Assistant Government Pleader Mr. K.M. Antani waives service of notice of rule for and on behalf of respondent-State.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed as under: