VAIDYA ROZEMERI H GHOGHRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Rutvij Oza, the learned Assistant Government Pleader waives service of notice of rule for and on behalf of the respondents Nos.1 and 2 and Ms. Falguni D. Patel, the learned advocate waives service of notice of rule for and behalf of the respondent No.3.

(2.) By this writ petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) The facts of this case may be summarized as under: