ARJUNBHAI GHANSHYAMBHAI KHATARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. J.K. Shah, learned AGP waives service of notice of Rule on behalf of the respondent No.1 and Mr. Siraj Gori, learned advocate waives service of notice of Rule on behalf of the respondent Nos.3 to 6 and 8 to 14. With the consent of learned advocates appearing for respective parties and since the contesting respondents have also filed affidavit in reply on behalf of the respondent No.10, present petition is taken up for final hearing today.

(2.) By way of present petition under Articles 14, 19 and 226 of the Constitution of India, following prayers have been made.

(3.) The short facts arising from the record are as under: