SIKANDAR HABIBMIYA SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondent-State.

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

(3.) The present writ petitions are filed inter alia praying for the following reliefs (In SCA No.3782 of 2021):