LAWS(GJH)-2022-3-1756

SAROJBEN DASHRATHBHAI RAMJIBHAI PATEL Vs. STATE OF GUJARAT

Decided On March 09, 2022
Sarojben Dashrathbhai Ramjibhai Patel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Surbhi Bhati, learned Assistant Government Pleader waives service of notice of Rule for the respondent - State while Mr. H.R. Kakkad, learned counsel waives service of notice of Rule for the respondent - Nagarpalika.

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

(3.) Heard Mr. Siddharth Dave, learned counsel assisted by Mr. Chintan V. Acharya, learned advocate for the petitioner, Ms. Surbhi Bhati, learned AGP for the respondent - State as well as Mr. H.R. Kakkad, learned advocate for the respondent - Nagarpalika.