LAWS(GJH)-2011-2-88

SHAH SUSHILABEN BHARATKUMAR Vs. STATE OF GUJARAT

Decided On February 10, 2011
SHAH SUSHILABEN BHARATKUMAR Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) HEARD learned Advocate Mr.Bharat B.Shah for the petitioner.

(2.) ON 17.01.2011, Rule was issued returnable today, i.e. 10.02.2011. 2.1 At the request of the learned Advocate for the petitioner, the matter is taken up for final hearing, to which learned Advocate Mr.Dakshesh Mehta for respondent No.2"Chief Officer, Visnagar Nagarpalika and learned AGP Mr.H.K.Patel for respondent No.1 State has no objection.