K.C.AHJOLIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When the petition is called out and taken up for hearing, no one is present for the petitioner.

(2.) The petition is listed in special cause list, wherein the matters of senior citizens are listed. Present petition pertains to senior citizen and is pending since 2006. Therefore, though no one is present for the petitioner, the Court deems it proper to pass appropriate order in light of the material available on record.

(3.) There is another reason in light of which it is considered appropriate to pass order disposing the petition.