LALSINGH PIRAJI CHOUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.A.S. Sunelwala, learned advocate appearing for the petitioner has tendered the draft amendment. Amendment is allowed in terms of the draft. The same shall be carried out forthwith.

(2.) With the consent of the learned advocates for the respective parties, the matter is taken up for final disposal.

(3.) Issue Rule, returnable forthwith. Mr.Krutik Parikh, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent.