LAWS(GJH)-2023-1-199

DINESHBHAI HIRALAL TRIVEDI Vs. STATE OF GUJARAT

Decided On January 12, 2023
Dineshbhai Hiralal Trivedi Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondent-State.

(2.) A short issue is involved in the matter hence, the same is taken up for final hearing.

(3.) The present writ petition has been filed for the following relief: