STATE OF GUJARAT Vs. JORAVARSINHJI HINDUSINHJI

JUDGEMENT

(1.) Shri Samir Dave makes a statement before this Court that the papers of this case have not been made available to him nor he has any instructions in the matter. It is really a sorry State of affairs that the State has not made available the papers of this case to its counsel nor has given any instructions.

(2.) This matter has been adjourned from (time to time on the request of the counsel for the petitioner. Despite of the fact that sufficient long time is granted, the petitioner's counsel has no instructions in this case. In view of this tact, this Special Civil Application is dismissed W non-prosecution. Rule discharged.

(3.) It is a case where the respondent has Keen dragged into litigation by none other than a welfare State. The respondent has faced agony of the pendency of this writ petition for all these years. Not only this, the matter has been adjourned from time to time on the request of counsel for the petitioner. In view of this fact, it is a fit case where the respondent should be compensated with costs of the litigation. Order accordingly. The petitioner is directed to pay Rs. 1000.00 to the respondent by way of costs of this petition. Order accordingly.