SURYAKUNVERBA PRAHLADSINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE learned counsel appearing for the applicants orally submitted that she is to file the application for joining Tribunal as party and therefore, the said application may be permitted to be circulated with the main matter.

(2.) THE learned AGP Mr.Jayswal, had no objection for circulation of the said Civil Application. Hence, papers were called for and the present petition is heard with the said Civil Application simultaneously.

(3.) I have heard Ms.Megha Jani, learned counsel for the petitioner and Mr.Jayswal, learned AGP for the respondents.