BHUPATBHAI BHIKHABHAI MANKAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties.

(2.) Rule. Learned Assistant Government Pleader waives service of Rule on behalf of the State Government authorities. With the consent of the learned advocates appearing for the parties, the matter is taken up for final disposal forthwith.

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