PATEL VISHNUBHAI AMRATLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. N. J. Shah, learned AGP appears for respondents and waives service of rule on behalf of respondents.

(2.) UPON joint request of the learned counsel for the parties, this petition is taken up for final disposal today itself.

(3.) IN a similar matter in Special Civil Application No.3493 of 2010 in the case of Baraiya Kanubhai Jivabhai V/s. State of Gujarat through Secretary and another, decided on 29.06.2010, a concession was made by the concerned learned AGP that he has no objection if the impugned order is set aside and the petitioner is permitted to pay court fees. Therefore, in this matter also, learned AGP Mr. N. J. Shah states that in view of earlier concession on behalf of State, he cannot take a different view and, therefore, he has no objection to the impugned orders being set aside so far as the petitioner is concerned on condition of payment of court fees by the petitioner. Thus, the petition deserves to be allowed.