NATVARLAL SHAMBHULAL VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Kurven Desai learned AGP waives service of notice of Rule on behalf of the respondent State.

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

(3.) Mr.A.S.Asthavadi learned advocate for the petitioner states that the case of the petitioner is covered by the decision of this Court in case of Chunibhai Nanjibhai Bhanderi v. State of Gujarat rendered in Special Civil Application No.9248 of 2022.