NITA BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Ms. Dhwani R. Tripathi, learned Assistant Government Pleader waives service of notice of Rule for the respondent - State.

(2.) With the consent of the learned advocates appearing for the respective parties, this petition is taken up for its final disposal.

(3.) In this petition, under Article 226 of the Constitution of India, the petitioner has prayed for a direction for immediate renewal of the petitioner's licence No.GJ0120120000631 dtd. 4/1/2012 successively as required which was not done by the authorities even though all the requirements were fulfilled and all procedures and processes were undergone by the petitioner.