DHANSUKHBHAI LALLUBHAI SURTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate for both the parties have requested to take up this appeal for final disposal. Hence the appeal is admitted and taken up for final disposal. Ms. Krina Calla, learned AGP waives service of notice of admission.

(2.) The order dated 13/12/2010 passed by the learned Single Judge in Special Civil Application No. 15461/2010 is under challenge in this appeal, mainly because of the following order:

(3.) Heard learned Advocate Mr. Ramnandan Singh for the appellants and Ms. Krina Calla, learned AGP for the respondents.