TUKADIA JIGNASA RAMESHCHANDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned AGP Ms.Manisha Narsinghani places on record a copy of order dated 14.10.2010 passed by the Director, Developing Caste Welfare Department, Gujarat State. Copy of that order is given to learned advocate for the petitioner. Learned advocate for the petitioner requests for time to take instructions from the petitioner.

(2.) In light of the contents of that order, request is not required to be granted. However, liberty is reserved in case of difficulty in favour of the petitioner. Taking the order dated 14.10.2010 on record, the petition is disposed of. Rule is made absolute to the aforesaid extent.

(3.) The Court puts its appreciation on record for the action taken by the Director, Developing Caste Welfare Department in expeditious manner and assistance rendered by learned AGP for the same.