CHHAYABEN LALJIBHAI AMRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ORDER IN CIVIL APPLICATION FOR CONDONATION OF DELAY

(2.) Rule returnable forthwith. Mr. Soaham Joshi, learned AGP waives service of notice of rule on behalf of respondent State.

(3.) The issue involved in this petition is squarely covered by a decision of this court rendered on 6/9/2022 in Special Civil Application No. 18935 of 2021. Relevant portion of the decision reads as under: