JAYANTIBHAI DAHYABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In light of the separate order of even date being made in Special Civil Application No. 3273 of 2007 the learned Advocate for the petitioner is permitted to delete petitioner No.9.

(2.) These petitions have been preferred praying for following reliefs :

(3.) In light of the fact that the Court is inclined to take, the matters are taken up for final hearing and disposal. Rule. The learned Advocate for the respondents is directed to waive service of Rule.