KRISHNABEN GAUTAMBHAI TRIPATHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.M.R. Mengde, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent.

(2.) With the consent of the learned advocates appearing on behalf of the respective parties and in the facts and circumstances of the case, present application is taken up for final hearing today.

(3.) By way of this application the applicants - original petitioners have prayed for appropriate order permitting them to amend the main Special Civil Application by adding paragraph Nos.6(1) to 6(19), ground Nos.XVI to XXV and prayer clause Nos.B1 to B3.