VINUBHAI RAMABHAI VANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Pranav Dave, learned AGP, waives service of notice of rule on behalf of respondent Nos. 1 to 4.

(2.) PRESENT application has been filed by the applicant original petitioner for fixing early date of hearing of main Special Civil Application.

(3.) CONSIDERING the earlier order passed by this Court dated 29. 10. 2007 while admitting the present petition, Registry is directed to notify the main Special Civil Application for final hearing on 11th January, 2010.