DESAI MUKESHKUMAR AMRUTBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr. Rohan N. Shah waives service of notice of Rule for the respondents.

(2.) This petition is filed under Article 226 of the Constitution of India in which the petitioner has prayed for the following main relief/s:

(3.) Heard learned advocate Mr. K. B. Pujara for the petitioner and learned AGP Mr. Rohan Shah for the respondents.