RAMANBHAI LAKHMABHAI BHOYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Utkarsh Sharma learned AGP waives service of notice of Rule on behalf of the respondent State.

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

(3.) By way of this petition under Article 226 of the Constitution of India, the prayer made in the petition is akin to the one considered by this Court in its CAV judgement dtd. 20/9/2022 in Special Civil Application No.8667 of 2022 and allied petitions.