LAWS(GJH)-2022-9-801

VARSANGBHAI KAMABHAI DABHI Vs. STATE OF GUJARAT

Decided On September 16, 2022
Varsangbhai Kamabhai Dabhi Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

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

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

(3.) Ms. Prajapati, learned counsel for the petitioner would rely on an order passed in similar matter by this Court namely; Special Civil Application No.16104 of 2020 dtd. 12/9/2022. She further requested this Court to pass a similar order in this matter too. The order dtd. 12/9/2022 reads as under: