THAKOR JUMAJI AMARAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned Assistant Government Pleader waives service of notice of Rule for the respondents.

(2.) Heard learned advocates for the respective parties and perused the record.

(3.) Mr. Barot, learned counsel for the petitioner would rely on an order passed in similar matter by this Court namely;