PATEL DHARMESHKUMAR KHANDUBHAI 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.) Mr.Hardik Jani learned advocate for the petitioner would submit that if an order on lines similar to the order passed by this Court in Special Civil Application Nos.15656 of 2018 if passed, the ends of justice would be met.