KAMAL NAYAN NAGENDRABHAI PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP, Shri Pranav Dave, waives service of notice of rule on behalf of respondent No. 1.

(2.) PRESENT application has been preferred by the applicant- original petitioner for fixing early date of hearing of main special civil application.

(3.) IT appears that by admitting present Special Civil Application, learned Single Judge passed the following order on 14. 10. 2008 : the matter pertains to Senior Citizen. Hence, RULE. Expedited. The deduction of the pension will be subject to the result of this petition. The respondents will file reply within three months. If the reply is filed, it will be open for the petitioner to file an application for early hearing.