BABULAL PURUSHOTTAMDAS BOSIA Vs. CHIEF OFFICER

JUDGEMENT

(1.) Even in second call, learned advocate for the petitioner is not present.

(2.) From the cause list, it appears that the petition is filed by a senior citizen and therefore, it is required to be heard in priority. Despite this fact, learned advocates for the petitioner and respondent No.1 are not present. The petitioner is also not present. Learned AGP for the respondent State is present.

(3.) Therefore, the Court is constrained to decide the petition in absence of learned advocates for the petitioner and respondent No.1.