PATEL LINABEN KACHARALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr. Sharma waives service of notice of Rule for the respondent Nos.1 and 2 while Mr. Munshaw, learned advocate waives service of notice of Rule for respondent No.3.

(2.) By way of this Petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) The facts in brief are as under: