LAWS(GJH)-2022-3-645

MAKAWANA UMESHKUMAR ARVINDBHAI Vs. STATE OF GUJARAT

Decided On March 02, 2022
Makawana Umeshkumar Arvindbhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Surbhi Bhati, learned Assistant Government Pleader waives service of notice of Rule for respondent No.1 - State as well as Mr. Rajesh Chauhan, learned advocate waives service of notice of Rule for the respondent No.2 - the Chief District Health Officer, Patan District Panchayat, Patan.

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

(3.) Heard Mr. Chaudhary, learned advocate for the petitioner, Ms. Bhati, learned Assistant Government Pleader for the respondent - State as well as Mr. Chauhan, learned advocate on behalf of Mr. Munshaw, learned counsel for the respondent No.2. Perused the record.