BHIKHUBHAI NARANBHAI AHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. To be carried out forthwith.

(2.) 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. 5.

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