GURJAR TAPAN KAUSHIKBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.P.P.Banaji, learned Assistant Government Pleader, waives service of notice of Rule for respondent No.1 and Mr.Deepak P.Sanchela, learned advocate, waives service of notice of Rule for respondent No.2. On the facts and in the circumstances of the case and with the consent of learned counsel for the respective parties, the petition is being heard and decided finally.

(2.) THIS petition under Article 226 of the Constitution of India, has been preferred with the following prayers:

(3.) THE brief facts of the case are as follow: