VYAS SACHINKUMAR KAUSHIKKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the captioned writ-application is taken up for final hearing.

(2.) Issue Rule, returnable forthwith. Mr., the learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent-State.

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