ASHWINBHAI MAGANBHAI BHALODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned Assistant Government Pleader waives service of notice of Rule for the respondents.

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

(3.) This is a second round of litigation at the hands of the petitioner. Initially, the petitioner had filed SCA No. 15294 of 2017 wherein this Court had passed the following order on 3/12/2018.