(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.) While issuing notice on 9/12/2021, the Court passed the following order which recorded facts. Order dtd. 9/12/2021 reads as under: