KAMALABEN RUPCHAND JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Jyoti Bhatt, learned Assistant Government Pleader waives service of notice of Rule for respondent nos.1 to 3. Mr. Vivan Shah, learned advocate appearing on behalf of M/s. Trivedi and Gupta waives service of notice of Rule for respondent nos.2 and 4. Mr. R. D. Dave, learned advocate waives service of notice of Rule for respondent no.5.

(2.) With consent of the parties, the matter is taken up for final disposal forthwith.

(3.) The petitioner, by way of present petition under Article 226 of the Constitution of India, has inter alia prayed as under: