MEENABEN DINESHBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for following reliefs:

(2.) The petition when called out, even in the third call, learned advocate Mr.R.B. Soni has not appeared and as such, during the course of time, learned APP Mr.Pranav Trivedi has submitted that the application, which is requested to be decided on 20/9/2018 appears to have been dealt with and the said application was ordered to be filed. However, he has submitted that if any further grievance is survive, the petitioner may approach the appropriate authority.

(3.) Considering such instruction, which has been passed on by producing relevant xerox copies are taken on record and as such, even otherwise, this is not a fit case to exercise extraordinary jurisdiction. However, be that as it may since the learned advocate has not appeared consistently, the Court deems it proper to dismiss the matter for non-prosecution. Hence, the present petition is dismissed for non-prosecution. Notice is discharged.