RAJNIKANT RAMANLAL DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned AGP waives service of notice of rule for and on behalf of the respondents - State.

(2.) This petition under Article 226 of the Constitution of India is filed for the following reliefs :

(3.) At the outset, learned advocate Ms.Prajapati, for the petitioner submitted that she does not press the prayer Clause (C) and (D) at this stage. However, she requested that, liberty may be reserved to challenge the same if need arises. Hence, the prayer clause (C) and (D) are treated as not pressed at this stage.