NEHABEN PRAVINBHAI VASANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Mr.Parikh, waives service of notice of rule on behalf of the respondent State.

(2.) Since a short issue is involved in the present writ petition, the same is taken up for final disposal.

(3.) While issuing notice vide order dtd. 5/7/2022, this Court had observed that the mother of the petitioner has already been issued a certificate dtd. 5/6/2021 declaring her as an agriculturist.