NATVARLAL MANILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Soaham Joshi learned AGP waives service of notice of Rule on behalf of the respondent State and Mr.Dhruv Thakkar learned advocate for Ms.Falguni Upadhyaya learned advocate waives service of notice of Rule on behalf of the respondent No.3.

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

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has mainly prayed for the following reliefs: