DIPABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue Rule, returnable forthwith. Ms.Surbhi Bhati, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent-State.

(2.) By this petition, inter alia, under Article 226 of the Constitution of India, the petitioner has sought for declaration that the petitioner i.e. Dipaben Dhaval Bhatt being wife of Dhaval Laxmikant Bhatt (hereinafter referred to as "the patient" as and when the context warrants) be appointed as a guardian who is in comatose state.

(3.) Tersely stated are the facts: