RASILABEN KARSANBHAI Vs. THE CHIEF OFFICER AND ORS.

JUDGEMENT

(1.) Rule. Mr. Buch, learned advocate for respondent nagarpalika has waived the service and with consent of learned advocate for the respondent nagarpalika, the petition is heard finally today.

(2.) This petition is listed at Sr. No. 1 in the Today's Cause List. When the matter is called out, Ms. Trivedi, learned advocate for the petitioner is not present. On her behalf, Mr. Pratik Bhatt, learned advocate is present. This Court enquired with Mr. Pratik Bhatt, learned advocate for Ms. Trivedi, learned advocate for the petitioner as to whether he would conduct the matter on merits on behalf of Ms. Trivedi, learned advocate for the petitioner or not. In reply, learned advocate Mr. Pratik Bhatt, colleague of Ms. Trivedi, learned advocate for the petitioner declined to make submissions on merits on the ground that he is not in position to conduct the matter on merits.

(3.) This petition is pending since 2013 on admission stage and it is already adjourned 48 times. In this view of the matter, this Court considered it appropriate to proceed to decide the matter after considering the material on record.