DAVUDBAI PUJABHAI DARVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE facts and contentions in relation to this petition are identical to those stated in Special Civil Application No. 1555 of 2000 except for the fact that the petitioner is a different person.

(2.) IN the circumstances, for the sake of brevity the facts and contentions are not repeated. For the reasons recorded in judgment of even date in the case of Aminaben Fakirmohemmed Vadgama Vs. The State of Gujarat in Special Civil Application No. 1555 of 2000 this petition is rejected. Rule discharged. There shall be no order as to costs.