GANGASINGH VIJAYSINGHJI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the direct the learned Principal Senior Civil Judge, Gandhinagar to expeditiously decide the Civil Suit No. 243 of 2010 as far as possible, within a period of six months.

(3.) Taking into consideration the facts and circumstances of the case and the prayer made in the present petition, which is found to be innocuous one, the Court heard the matter finally at the admission stage without issuing formal notice to the rest respondents.