KANTIBHAI KODARBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr. Utkarsh Sharma, learned AGP waives service of notice of Rule on behalf of the respondent State.

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

(3.) The prayer of the petitioner is to extend the benefit of NPPA, which reads as under: