MOHANBHAI KUMBHABHAI DAKI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present petition under Article-226 of the Constitution of India, the petitioner herein has prayed for the following reliefs:

(3.) Heard Ms. Namrata Chauhan, learned advocate appearing for the petitioner and Mr. Ayaan Patel, learned Assistant Government Pleader appearing for the respondent - State.