MANSUKHBHAI MANIRAMBHAI AGRAVAT 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 is filed with the following prayers: -

(3.) Heard learned advocate Ms. Ashlesha Patel for the petitioner and learned Assistant Government Pleader Ms. Pooja Ashar for the respondent - State and learned advocate Ms. Niyati Chauhan for respondent Nos. 2 & 3.