JAYESHBHAI POPATBHAI PANSURIYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This writ-application is filed under Article 226 of the Constitution of India by the writ-applicant seeking for the following reliefs which are produced thus :-

(3.) Heard Ms. Namrata Chauhan, the learned advocate appearing for the petitioner and Ms. Dharitri Pancholi, the learned AGP appearing for the respondent State.