ARSHIV SUNILBHAI JANGID Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Jigneshkumar M. Nayak, the learned advocate appearing for the petitioner, Mr. Ayaan Patel, the learned AGP appearing for the respondent No.1 - State and Mr. Keyur A. Vyas, the learned advocate appearing for the respondent No.2.

(2.) Issue Rule, returnable forthwith. Mr. Ayaan Patel, the learned AGP waives service of notice of Rule on behalf of the respondent No.1 and Mr. Keyur A. Vyas, the learned advocate waives service of notice of Rule on behalf of the respondent No.2 authority.

(3.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-