MAFATBHAI AMBALAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.K.M.Antani learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) By way of this petition, following main prayers have been made:

(3.) Having heard learned advocates for the respective parties, we dispose of this petition by the direction to the respondent authority that the respondent authority shall decide an application submitted by the petitioner as early as possible preferably within a period of two months from the date of receipt of copy of this order.