BHAVESH RAMBHAI DANGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Nidhi Vyas, learned Assistant Government Pleader waives service of notice of Rule for respondents.

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

(3.) Heard Mr. Krishnan M. Ghavariya, learned counsel for the petitioner and Ms. Nidhi Vyas, learned AGP for the respondents.