DHARMESHBHAI RANCHHODBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Kruti Shah, the learned advocate appearing for the petitioner and Mr. Ayaan Patel, the learned Assistant Government Pleader for the respondent - State.

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

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