KINJALBEN VISHNUBHAI PRAJAPATI Vs. TALATI CUM MANTRI

JUDGEMENT

(1.) LEAVE to amend the causetitle of the petition so as to add the State of Gujarat as party respondent No.2, is granted. The necessary amendment in the causetitle of the petition be carried out, forthwith.

(2.) RULE . Ms. Shruti Pathak, learned Assistant Government Pleader, waives service of notice of Rule for respondent No.2. On the facts and in the circumstances of the case and with the consent of the learned counsel for the respective parties, the petition is being heard and decided finally.

(3.) THIS petition under Article 226 of the Constitution of India has been preferred with the following prayers: