NITIN SUBHASHCHANDRA PRADHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for the respondent - State.

(2.) This petition is filed under Articles 226 and 227 of the Constitution of India in which the petitioner has prayed for the following reliefs:

(3.) Heard learned advocate Mr. Hiren Modi for the petitioner and learned APP Mr. Ronak Raval for the respondent - State.