JAGDISHKUMAR MERUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the respective parties, the matter is taken up for final disposal.

(2.) Issue Rule, returnable forthwith. Mr. Ishan Joshi, learned Assistant Government Pleader waives service of notice of rule on behalf of the respondent No.1 and Mr. Kshitij M. Amin, learned Central Government Standing Counsel waives service of notice of rule on behalf of the respondent No.2.

(3.) The writ-applicant by way of the present writ-application under Article-226 of the Constitution of India, has prayed for the following reliefs: