PARMAR MANSINH JESINGBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is granted so far as SCA No.11005/2022. It is to be carried out.

(2.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for the respondents Nos.1 to 4, while Mr. H.S. Munshaw, learned advocate waives service of notice of Rule for the respondent No.5.

(3.) With the consent of the learned advocates for the respective parties, all these petitions are taken up for final hearing today.