KALUBHAI BHUDARBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Dipak Dave for the petitioners, learned Assistant Government Pleader Ms. Surbhi Bhati, for the respondents.

(2.) Rule, returnable forthwith. Learned Assistant Government Pleader Ms. Surbhi Bhati, waives service of notice of rule on behalf of the respondents.

(3.) Having regard to the controversy in narrow compass, with the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.