RAMESHBHAI UKKADBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Rohan Shah learned AGP waives service of notice of Rule on behalf of the respondent State.

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

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed that the respondent authorities be directed to consider the case of the petitioner and his application be declared under the "saved cases" (keeping in lieu of the directions issued by this Hon'ble Court in common C.A.V. Judgement passed by this Hon'ble Court dtd. 29/4/2016 in Special Civil Application No.20552 of 2015 preferred by the petitioner).