ATULBHAI DAHYABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Krutik Parikh, learned Assistant Government Pleader waives service of notice of Rule for respondents.

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

(3.) Heard Mr. G.M. Joshi, learned Senior Counsel assisted by Mr. Vyom Shah, learned advocate for the petitioner and Mr. Krutik Parikh, learned AGP for the respondents.