K L BELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. J. K. Shah, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondents.

(2.) THE present Civil Application has been preferred by the applicant " original petitioner for fixing early date of hearing of main Special Civil Application No. 6000 of 2001.

(3.) CONSIDERING the fact that matter is of the year 2001 and challenging the order of dismissal and that pleadings are already completed, Registry is hereby directed to notify Special Civil Application No. 6000 of 2001 for final hearing in the week commencing from 26th October,2009. Rule is made absolute accordingly.