BL DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Krina Calla, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent Nos. 1 and 2. Mr. Tejas Trivedi, 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 permitting him to amend the main Special Civil Application Nos. 3938 of 1992 as mentioned in the application and also to join the Officers named in para-2 as party respondent Nos. 4 to 9 in main Special Civil Application No. 3938 of 1992.

(3.) AT the outset, Mr. Dave, learned advocate appearing on behalf of the petitioner does not press the prayer in terms of para 6 (c ). Therefore, the present application is to be considered only for the prayer in terms of para 6 (b ).