ASHISHKUMAR VINODRAI KORADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the present application is taken up for final disposal today.

(2.) Rule. Dr.Venugopal Patel, learned Assistant Government Pleader, waives service of notice of rule on behalf of the respondent No.1.

(3.) This petition under Article 226 of the Constitution of India is filed for the purpose of seeking the following reliefs: