PANNALAL DAHYABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Ms.Shrunjal Shah learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of the present petition under Articles 14, 19, 21 and 226 of the Constitution of India, following prayers have been made: