VISHVAKARMA SHYAMSUNDAR RAMNIWASH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. H.K. Patel waives service of notice of rule for respondent - State of Gujarat.

(2.) This matter has been listed before this Court by the Registry pursuant to the request being made by learned APP as the Corpus girl has been tracked out by the Police authority and produced today.

(3.) This petition is filed by the petitioner under Article 226 of the Constitution of India, wherein the petitioner has prayed that the respondent nos.1 to 3 be directed to trace out the corpus girl - daughter of the petitioner viz., Hitasha Vishwakarma D/o. Shyamsundar Vishwakarma and to produce before this Court and, thereafter, handover her possession to the petitioner.