RANGE FOREST OFFICER Vs. LAKHIBEN MADHABHAI

JUDGEMENT

(1.) Heard Mr. Parikh, learned AGP for the petitioner and Mr. Dave, learned advocate for the respondent.

(2.) Actually, this petition was heard on 15.6.2018, however, due to paucity of time, the order could not be dictated. Therefore, the dictation of order was deferred till today. In pursuance of the order dated 15.6.2018, the petition is listed in today's cause list.

(3.) In present petition, the petitioner has prayed, inter alia, that:-