KANTHA VIBHAG NAVNIRMAN MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Advocates appearing for the respective respondents are directed to waive service of Rule. Considering the narrow scope of controversy between the parties the petition is taken up for final hearing and disposal today.

(2.) On 10.09.2007 the following order came to be made by the Court directing the respondent State Government to place on record the course of action that the State Authority intended to adopt in the circumstances recorded in the order.

(3.) Today the learned Assistant Government Pleader has tendered Affidavit-in-Reply dated 13.09.2007 wherein after narrating various historical events the following averments are made in paragraphs No.8, 9 and 10 in reply to the petition: