KANAKSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Mr.Hardik Mehta waives service of notice of Rule on behalf of respondent - State authorities.

(2.) With consent of the parties, the matter is taken up for final hearing.

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