PATEL RENUKABEN MUKESHKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Despite service of notice, the respondent No.2 has chosen not to appear in the matter.

(2.) Rule, returnable forthwith. Ms. Dharitri Pancholi, learned AGP waives service of notice of rule on behalf of respondent- State.

(3.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-