JIVANBHAI VALJIBHAI SAVALIA Vs. DIRECTOR

JUDGEMENT

(1.) RULE. learned advocate waives the service of notice of Rule on behalf of respondent Nos. 1 and 2. Mr. Kartik Pandya, learned Assistant Government Pleader waives the service of notice of Rule on behalf of respondent No. 3.

(2.) THE present Civil Application has been preferred by the applicant-original petitioner for fixing early date of hearing of Special Civil Application No. 11267 of 2008 along with Special Civil Application No. 15068 of 2004.

(3.) IN the facts and circumstances of the case, Registry is hereby directed to notify main petition Special Civil Application No. 11267 of 2008 along with Special Civil Application No. 15068 of 2004 for final hearing in the week commencing from 5th October,2009. Rule is made absolute accordingly.