VEGADA HARIBHAI PASHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Sharma, learned Assistant Government Pleader waives service of notice of Rule for respondent No.1 while Mr. Pandya, learned counsel waives service of notice of Rule for respondent Nos.2 to 3.

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

(3.) In view of the order dtd. 1/9/2021 passed in SCA No.4586 of 2021 and allied matters, which relied on a decision of the Division Bench in LPA No.457/2016 dtd. 21/8/2015 which has now been confirmed by the Hon'ble Supreme Court, the petition is allowed. Order dtd. 1/9/2021 reads as under: