SURYAKANT AMRUTLAL RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for the respondents.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) In this petition, under Article 226 of the Constitution of India, the petitioners have claimed the benefit of GR dtd. 17/10/1988.