PARGI SHANTABEN RUBJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, 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.) By way of the present petition, the petitioners have prayed for the following prayer: