HARISINGH M. GADHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP, Mr. Hardik Mehta, waives service of rule for the Respondents.

(2.) This is a petition filed under Articles 226 and 227 of the Constitution of India, seeking the following reliefs:

(3.) Heard, learned Advocate, Ms. Rita Kamani, for learned Advocate, Mr. P.H. Pathak, appearing for the petitioner and learned AGP, Mr. Mehta, for the Respondents.