KANUBHAI BHAILALBHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. V.K.Joshi learned in Civil Application, attention to an order advocate for the applicant would invite this Court's passed in identical matter.

(2.) So far as main petition is concerned, RULE, returnable forthwith. Mr.Kurven Desai learned AGP waives service of notice of Rule on behalf of the Respondent State.

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