AVANI B SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the parties. Rule. Mr.Hardik Soni, learned AGP waives service of notice

(2.) of rule on behalf of respondentState. By consent, rule is fixed forthwith.

(3.) The applicant, who happened to be the original respondent in L.P.A. No.544 of 2007 has takenout this application seeking following reliefs.