RANJANBEN MANUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondent-State.

(2.) On 28/9/2022, while issuing notice, this Court has recorded the submissions advanced by the learned senior advocate Mr.Nanavati that the petitioners have recently procured the certificate dtd. 11/9/2022 showing that the petitioner No.2 is an agriculturist. He has also pointed out further affidavit of the petitioner No.1 indicating that the petitioner No.2 is the agriculturist and in support of his case, various entries, as mentioned in further affidavit, are also placed reliance upon.

(3.) Learned senior advocate, upon instructions, has submitted that the petitioners would be pressing for prayer No.7(C)(C) only, which reads as under: