RAJNIKANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Kishore Prajapati, the learned advocate appearing for the petitioner, Ms. Dharitri Pancholi, the learned AGP appearing for the respondent No.1 - State and Mr. Rituraj Meena, the learned advocate appearing for the respondent No.2.

(2.) Issue Rule, returnable forthwith. Ms. Dharitri Pancholi, the learned AGP waives service of notice of Rule on behalf of the respondent No.1 and Mr. Rituraj Meena, the learned advocate waives service of notice of Rule on behalf of the respondent No.2 authority.

(3.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-