GOSWAMI TULSHIGIRI UMEDGIRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the prayer clause is granted. The same shall be carried out forthwith.

(2.) This Court has issued the notice, which has been duly served upon the respondents. The respondent no.2, though served, has chosen not to enter appearance.

(3.) With the consent of the learned advocates for the respective parties, the petition is taken up for final disposal.