KISHORBHAI SITARAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate Mr. Masoom Shah has submitted affidavit of service for respondents no. 3, 4 and 7. The same is taken on record.

(2.) Rule. Learned Assistant Government Pleader Ms. Jyoti Bhatt waives service of rule on behalf of the respondent- State.

(3.) At the outset, learned Advocate Mr. Masoom Shah does not press prayer made at paragraph no. 9(B) of the present petition at this stage.