RAVJIBHAI MANJIBHAI DEDANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Desai, learned AGP waives service of notice of rule on behalf of respondent State.

(2.) The prayers in the petition read as under:

(3.) The petitioners had an occasion to approach this court earlier by fling Special Civil Application No. 15909 of 2013 wherein this court passed the following order: