VITTHALBHAI ANJANBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

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

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

(3.) The prayer in the petition reads as under: