PRADYUMNA RAMNIKLAL JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed with the following prayers:

(2.) Rule returnable forthwith. Learned advocate Mr. Hari Patel waives service of rule for respondent No.2- Halvad Nagarpalika and learned Assistant Government Pleader Ms. Pooja Ashar waives service of rule for respondent Nos. 1 and 3.

(3.) Considering the issue involved and with the consent of learned advocates for respective parties, this matter is taken up for final hearing and disposal today.