BHIKHABHAI MOHANBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Meet Thakkar, learned Assistant Government Pleader waives service of notice of Rule for the respondent - State.

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

(3.) Heard Mr. Mukesh Mishra, learned counsel for the petitioners and Mr. Meet Thakkar, learned Assistant Government Pleader for the respondent-State. Perused the record.