HAJABHAI JETHABHAI ROJIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Jeenal Acharya, learned AGP waives service of notice of rule for the respondent State.

(2.) By way of present petition under Article 226 of the Constitution of India, the petitioner herein, prays for the following reliefs:

(3.) Heard Mr. Jay Shah, learned advocate appearing for the petitioner and Ms. Jeenal Acharya, learned AGP for the respondent State.