GHELABHAI RAJABHAI JOLIYA Vs. STATE OF GUJARAT

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 isfiled with the following prayers: -

(3.) Heard learned Advocate Ms. Ashlesha Patel for the petitioners and learned Assistant Government Pleader Ms. Nirali Sarda for the respondent - State.