RAMCHANDRA NATHALAL THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Mengdey, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent No. 1. Mr. Pranav Desai, learned advocate waives service of notice of Rule on behalf of respondent No. 2. Mr. Munshaw, learned advocate waives service of notice of Rule on behalf of respondent No. 3.

(2.) THE present Civil Application has been preferred by the applicants- original petitioners for fixing early date of hearing of main Special Civil Application No. 24271 of 2007.

(3.) CONSIDERING the fact that while admitting the main petition, Rule was made returnable on 11/09/2008 but for some and other reasons, the matter was not notified in the board for final hearing, Registry is directed to notify the main Special Civil Application for final hearing in the week commencing from 18th January,2010. Rule is made absolute accordingly.