MANSUKHLAL BHAGWANJI NANDASANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates for the respective parties waive service of notice of Rule on behalf of the respective respondents.

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

(3.) In the present writ petition, the petitioners have prayed for the following prayers: