SATYAJITSINH LALUBHA RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

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

(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 Mr. Ruturaj Nanavati, the learned advocate appearing for the writ-applicant and Ms. Dharitri Pancholi, the learned AGP appearing for the respondent.