ASHWINKUMAR DOLATRAM RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Krina Calla, rearmed Assistant Government Pleader waives the service of notice of rule on behalf of the respondents.

(2.) PRESENT application has been preferred by the applicants - original petitioners for permitting them to amend the main petition being Special Civil Application No. 12543 of 2004 by adding para 7 (A) and 12 (BB ).

(3.) IN the facts and circumstances of the case and considering the subsequent development and subject to filing reply to the amended petition by the concerned respondents, the application is allowed. Prayer in terms of para 9 (A) is hereby granted. The petitioners to carry out the amendment by 25th April, 2009. Rule is made absolute accordingly. No costs. The main matter being Special Civil Application No. 12543 of 2004 to be listed on 11th May, 2009.