STATE OF GUJARAT Vs. NAROTTAMBHAI J PATEL

JUDGEMENT

(1.) RULE. Dr. Mukul Sinha, learned advocate waives the service of notice of rule on behalf of the respondent Nos. 1 and 2 herein original petitioner Nos. 1 and 2 and Mr. V. D. Parghi, learned advocate waives the service of notice of rule on behalf of the respondent Nos. 3 and 4 herein original respondent Nos. 3 and 4.

(2.) PRESENT application has been filed by the applicants original respondent Nos. 1 and 2 for fixing early date of hearing of the main Special Civil Application in view of the subsequent Notification dtd. 6/6/2009, xerox copy of which is produced at Annexure-B to the application.

(3.) IN the facts and circumstances of the case and as in view of the subsequent Notification dtd. 6/6/2009 the original petitioners wants to withdraw the main petition, the main petition being Special Civil Application No. 6065 of 2008 is ordered to be heard today itself. Rule is made absolute accordingly.