DHIRUBHAI KASHIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Girish Patel is present in the Court and he made a statement that his client has already taken the papers of this case from him and has engaged another counsel. The name of another counsel i.e Mr. S.V. Bachani has been shown in the board but nobody is present on his behalf.

(2.) Heard the learned counsel for the respondents and perused the special civil application.

(3.) The petitioner has also filed civil application No.2184/93 and prayer has been made therein for amendment of the special civil application. Mere formal amendments have been sought in the special civil application in the form of corrections and I will take the note of those corrections in the course of dictation of this judgment, if necessary.