NAGINBHAI JAGANBHAI KARBHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent - State, and learned Advocate Mr. Rutvij Bhatt waives service of notice of Rule on behalf of respondent No. 3.

(2.) This petition under Article 226 of the Constitution of India is filed with the following prayers: -

(3.) Heard learned advocate Mr. Murali Devnani for the petitioner and learned Assistant Government Pleader Mr. Aditya Pathak for the respondent - State and learned advocate Mr. Rutvij Bhatt on behalf of the respondent No. 3 - District Panchayat.