GHANSHYAMBHAI KARAMSHIBHAI SATAPARA Vs. STATE OF GUJARAT

JUDGEMENT

(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.) For the purposes of this judgment, we may take facts from Special Civil Application No.6566 of 2022.