ARUNABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Sanjaykumar L. Patel, the learned advocate appearing for the petitioner.

(2.) Issue Rule, returnable forthwith. Mr. Mayank Chavda, the learned AGP waives service of notice of Rule on behalf of the respondent No.1 and Mr. Rajnikant Manilal Patel, Talati-cum- Mantri waives service of notice of Rule on behalf of the respondent No.2 authority.

(3.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-