SEDHAJI MAGANJI THAKARDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent - State.

(2.) This petition under Article 226 of the Constitution of India is filed with the following prayers: -

(3.) Heard learned advocate Mr. C. B. Dastoor for the petitioner and learned Assistant Government Pleader Ms. Pooja Ashar for the respondent - State.