GANGABEN JIVANBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As the issue involved in the present petition is in narrow compass and covered by the decision of this Court, at the request of learned advocates appearing for the respective parties, the present petition is taken up for final hearing at the admission stage itself.

(2.) Rule returnable forthwith.

(3.) Learned Assistant Government Pleader Mr.Rohan Shah waives service of notice of Rule on behalf of respondents.