DESAI RAJENDRAKUMAR HARGOVANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates appear and waive service of notice of rule on behalf of the respective respondents.

(2.) Since a short issue is involved in the present writ petition, the same is taken up for final hearing today.

(3.) In the present writ petition, the petitioners have prayed for the following reliefs.