NIDATT PRABHUDAS BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned advocates appear and waive service of notice of rule on behalf of the respective respondents.

(2.) Since a short issue is involved in the writ petition, the same is heard and finally decided today.

(3.) By this writ petition, the petitioner has, inter alia, prayed for the following reliefs -