HITESHKUMAR RAMBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. 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.) Mr. Dagli, learned counsel for the petitioner would rely on an order passed in similar matter by this Court namely; Special Civil Application No.4364 of 2019 and allied matter dtd. 30/8/2022. He further requested this Court to pass a similar order in this matter too. The order dtd. 30/8/2022 reads as under: