LAWS(GJH)-2023-5-88

SHANKARBHAI LAGHARBHAI BELDAR Vs. STATE OF GUJARAT

Decided On May 04, 2023
Shankarbhai Lagharbhai Beldar Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent - State.

(2.) This petition under Article 226 of the Constitution of India is filed with the following prayers: -

(3.) Heard learned advocate Mr. Murali Devnani for the petitioner and learned Assistant Government Pleader Ms. Nirali Sarda for the respondent - State.