MAHESHCHANDRA BHIKHALAL KADAKIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Shivang Shukla, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent No. 1. Mr. U. M. Shastri, learned advocate waives service of notice of Rule on behalf of respondent No. 3.

(2.) THE present application has been preferred by the applicant original petitioner for fixing early date of hearing of main petition being Special Civil Application No. 11066 of 2006.

(3.) HAVING heard the learned advocates appearing on behalf of the respective parties and considering the averments made in the application, Registry is directed to notify the main petition being Special Civil Application No. 11066 of 2006 for final hearing in the week commencing from 2nd November,2009. Rule is made absolute to the aforesaid extent.