(1.) Rule returnable forthwith. Mr. Meet K. Thakkar, learned Assistant Government Pleader waives service of notice of Rule for the respondent - State.
(2.) With the consent of the learned counsels for the respective parties, the petition is taken up for final hearing today.
(3.) Heard Ms. Khushbu D. Chhaya, learned counsel for the petitioner and Mr. Meet Thakkar, learned Assistant Government Pleader for the respondent-State.