KHATUNBIBI RASOOLMIYA MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Saiyed, learned advocate for the applicant and Mr. Alkesh N. Shah, learned APP for the respondent - State.

(2.) RULE . Mr. Alkesh N. Shah, learned APP waives service of Rule on behalf of the respondent -State.

(3.) BY way of this petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for appropriate writ, order or direction directing the respondent authorities to consider the application dated 22.10.2013 filed by the petitioner.