MANJULABEN PUNJALAL DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Thakkar, learned A.G.P. waives service of notice of Rule on behalf of respondent-State. By consent, Rule is fixed forthwith.

(2.) The applicant-original petitioner in main matter being Special Civil Application No. 30973 of 2007 is constrained to take out this application with following prayers :

(3.) The facts in brief leading to filing this application deserve to be set out as under in order to appreciate the agony and grievances voiced by the applicant in this Civil Application.