TRIKAMBHAI BHAGWANBHAI SAKARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment dtd. 30/6/2023 is taken on record and the same is allowed. To be carried out forthwith.

(2.) With the consent of the learned advocates appearing for the respective parties, the captioned writ petition is taken up for final hearing.

(3.) Issue Rule, returnable forthwith. Mr. Niraj Sharma, the learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent- State.