PRAVINBHAI CHHANABHAI RETIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India in which the petitioner has prayed for following reliefs:

(2.) Heard learned advocate Mr.Kinariwala for the petitioner and learned AGP Mr.Raval for the respondents.

(3.) On the last occasion, when the matter was listed on 11.2.2021, this Court asked the learned AGP to take instructions from the respondents. Learned AGP has taken the instructions from the concerned respondents and therefore, today, learned advocates for the parties have jointly requested to dispose off this petition finally at admission stage looking to the issue involved in the petition.