LAWS(GJH)-2023-6-1881

SUO MOTU Vs. STATE OF GUJARAT

Decided On June 23, 2023
SUO MOTU Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The present suo-motu proceedings in the nature of Public Interest Litigation has been initiated in view of oral order dtd. 13/3/2023 passed by learned Single Judge of this Court.

(2.) The petition was listed before this Court on 21/3/2023 and learned Government Pleader Mrs. Manisha Lavkumar appeared on that day and requested for time to file affidavit-in- reply. Accordingly, reply was filed by the State authority on 12/4/2023. The matter was again listed before this Court for hearing on 13/4/2023. This Court passed the following order :-

(3.) Today, further affidavit-in-reply has been filed on behalf of the respondent No.2 by Deputy Commissioner of Police, Special Operation Group (SOG), Ahmedabad city.