NAVINCHANDRA NANALAL JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Asit Joshi for the petitioner and learned AGP Mr.Sahil Trivedi for the respondent State.

(2.) Issue Rule returnable forthwith. Learned AGP waives service of Rule for the respondent State.

(3.) By way of this petition, the petitioner has sought for the following main prayers :-