PATEL NIKETKUMAR SHAMALBHAI Vs. STATE OF GUAJRAT

JUDGEMENT

(1.) On the direction of this Court, learned advocate Mr.H.S.Munshaw appears for respondent no.3 in Special Civil Application Nos.16444 of 2021 and 16521 of 2021.

(2.) RULE returnable forthwith. Mr.Krutik Parikh learned AGP waives service of notice of Rule on behalf of the respondent State.

(3.) With the consent of learned advocates for the respective parties, the petitions are taken up for final hearing.