KARIMBHAI SHARIFBHAI AAMBLIYASNA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Divyangana Jhala, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent No.1. With the consent of learned advocates appearing for respective parties, present petition is taken up for final hearing today.

(2.) By way of present petition under Articles 226 and 227 of the Constitution of India, following prayers have been made.

(3.) The case put forth by the petitioner is as follows: