RASMIKABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Shailesh Sharma learned advocate for the petitioner and Mr.Meet Thakkar learned AGP for the State.

(2.) The prayer made in this petition is limited only to the extent for a direction to decide the representation dtd. 18/9/2020 filed by the petitioner with the respondent no.2.

(3.) Considering the limited nature of the prayer made, the respondent no.2 shall decide the representation made by the petitioner within a period of six weeks in accordance with law.