PRAKASHBHAI KALIDAS DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondents.

(2.) By way of present petition under Articles 14, 19(1)(g), 21, 226 and 300A of the Constitution of India, the petitioner has prayed for the following relief:

(3.) The short facts arising from the record of the case are as follows: