NANABHAI BHURABHAI MEDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Krutik Parikh learned AGP waives service of notice of Rule on behalf of the respondents - State and Mr.U.M.Shastri learned advocate waives service of notice of Rule on behalf of the respondent No.2.

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

(3.) It is agreed between the parties that the issues raised in these petitions are covered by a decision of this Court dtd. 8/4/2022 rendered in Special Civil Application No.15794 of 2022 and allied matters.