CHHOTUBHAI L PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The learned advocate for the petitioner has sought permission to amend the prayer clause. Permission is granted and he is directed to amend the prayer clause immediately.

(2.) This petition has been filed with the following prayers, including the amended prayer:

(3.) Heard the learned advocate appearing for the petitioner, learned advocate appearing for respondent No.2 and learned advocate appearing for respondent Nos.3 to 5. In light of the view that the Court is inclined to take, the petition is taken up for final hearing and disposal today. RULE. The learned advocates appearing for the respective parties are directed to waive service of rule.