CHANDRAKANT PREMJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) With the consent of the parties, the matters are taken up for final hearing today.

(3.) Learned advocate Mr.Maulik M. Soni, appearing for the petitioner has tendered an affidavit in form of undertaking in the captioned writ petitions. The same is ordered to be taken on record.