BIJALBHAI DHANABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is granted. To be carried out forthwith.

(2.) RULE returnable forthwith. Mr.Soaham Joshi learned AGP waives service of notice of Rule on behalf of the respondent State.

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