DEVSHIBHAI RANABHAI NANDANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Ms. Dharitri Pancholi, learned Assistant Government Pleader waives service of notice of Rule for and on behalf of the respondent - State.

(2.) By way of present petition, the petitioner herein has prayed for the following reliefs :-

(3.) Brief facts germane for adjudication of the dispute read thus :-