DHARAMSHIBHAI BACHUBHAI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for respondents.

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

(3.) Heard Mr. Nimit Shukla, learned counsel for the petitioner and Mr. Kurven Desai, learned AGP for the respondent - State through Video Conferencing. Perused the record.