SURPALBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Y.H.Vyas learned advocate for the petitioner and Mr.H.S.Munshaw learned advocate appearing for respondent nos.3 and 4.

(2.) RULE returnable forthwith. Learned advocate Mr.H.S.Munshaw waives service of notice of rule on behalf of respondent nos.3 and 4.

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