RINKALBEN MUKESHBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Archita M. Prajapati, the learned advocate appearing for the writ-applicants, Mr. Niraj Sharma, the learned AGP appearing for the respondent No.1 - State and Mr. G. H. Virk, the learned advocate appearing for the respondents No.2 and 3.

(2.) RULE returnable forthwith. Mr. Niraj Sharma, the learned AGP waives service of rule for and on behalf of the respondent No.1 - State and Mr. G. H. Virk, the learned advocate waives service of rule for and on behalf of the respondents No.2 and 3. The respondent No.4 though served, has not appeared.

(3.) The present writ-application is filed by the writ-applicants through their fathers, the writ-applicants herein being minor.