CHANDRAVIJAYSINH HARDEVSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Nidhi Vyas, learned AGP waives service of notice of rule on behalf of respondent-State. With consent of the parties, the matter is taken up for final hearing.

(2.) Heard Mr. P.P Majmudar, learned advocate for the petitioner and Ms. Nidhi Vyas, learned AGP for the respondent-State, at length.

(3.) The present writ petition is filed under Articles 14, 16, 21 and 226 of the Constitution of India, inter alia, seeking following reliefs: