PATEL DEVIBEN MANILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Bhavika Kotecha learned AGP waives service of notice of rule for respondent Nos. 1 and 2.

(2.) WITH the consent of the learned Counsel appearing for both the sides, the matter is finally heard today.

(3.) THE petitioner by this petition has challenged the order dated 30th May, 2008 passed by the State Government whereby the application of the petitioner for shifting the place has been rejected.