VIRAL INDRAVADAN PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGP Mr. Udhwani appearing for the respondent No.1 State of Gujarat, learned advocate Mr. Pranav Trivedi for respondent No.2 and learned advocate Mr. Shaival Patel and learned advocate Mr. Tanmay Karia appearing for the respondent Nos.3 to 7 waive service of notice of rule.

(2.) With consent of learned advocates for both the sides, this petition is taken up for final disposal.

(3.) By way of this petition filed under Article 226 of the Constitution of India, the petitioner herein Mr. Viral Indravadan Patel seeks following relief:-