AMARSINH LALJIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Ms. Surbhi Bhati, learned Assistant Government Pleader waives service of notice of Rule for the respondents.

(2.) Heard Mr. T. R. Mishra, learned counsel for the petitioners and Ms. Surbhi Bhati, learned Assistant Government Pleader for the respondent - State through Video Conferencing. Perused the record.

(3.) With the consent of the learned advocates appearing for the respective parties, all these petitions were taken up for its final disposal.