SUKHIBEN RAMABHAI MEDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for the respondent - State as well as Mr. U.M .Shastri, learned counsel waives service of notice of Rule for respondent No.2.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) Heard Mr. Brahmbhatt, learned counsel for the petitioners, Mr. U. M. Shastri, learned advocate for respondent No.2 and Mr. Kurven Desai, learned Assistant Government Pleader for the respondent- State. Perused the record.