SHANTILA @ RAMANBHAI MADHUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Satyam Chhaya, learned Assistant Government Pleader waives service of rule.

(2.) With the consent of the learned advocates the matter is taken up for final disposal. Learned advocate Mr.Sanjanwala submitted that the matter is covered by decision of this Court in Special Civil Application No.9609 of 2006 and allied matters decided on 17/18/23rd January 2007.

(3.) Learned advocate for the petitioners submitted that this Court (Coram: Jayant Patel, J.) taking a similar view has decided Special Civil Application No.24219 of 2006 by order dated 21.02.2007.