BRAHMAN DALPATBHAI DEVSHANKARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Since a short issue is involved in the writ petition, the same is taken up for hearing.

(3.) By this writ petition, the petitioner has assailed the impugned orders dtd. 13/6/2017, 9/10/2017, 30/11/2018 and 13/6/2019.