CHHAGANBHAI SABURBHAI BARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned Assistant Government Pleader waives service of notice of Rule for the respondents.

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

(3.) The prayer in the petition reads as under: