SHANTVAN ASSOCIATION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. A.J. Desai, learned Assistant Government Pleader, waives service of notice of Rule for the respondents. On the facts, and in the circumstances of the case, and with the consent of the learned advocates for the respective parties, the petition is being heard and finally decided.

(2.) BRIEFLY stated, the facts of the case, as emerging from the petition, are as under:

(3.) THE petitioners have filed an affidavit -in -rejoinder to the affidavit -in -reply filed by respondent No. 2, reiterating the averments made in the petition.