AMAD MAMAD JAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Rohan Shah, learned Assistant Government Pleader waives service of notice of Rule for the respondent " State.

(2.) Heard Mr. D. S. Gadhvi, learned counsel for the petitioner and Mr. Rohan Shah, learned Assistant Government Pleader for the respondent-State.

(3.) The prayer in this petition is that the respondent No.2 " Collector, Kutch District be directed to give permission to hold Bullock Cart Race in fair of Hajipir Mela organized at Sherdi on 5/3/2023, Taluka Mandvi, District Kutch.