BALVANTBHAI MAGANBHAI CHAUHAN Vs. STATE OF GUJRAT

JUDGEMENT

(1.) RULE. Ms. Maithili Mehta, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent No. 1. Mr. H. S. Munshaw, learned advocate waives service of notice of Rule on behalf of respondent No. 2. Mr. Kaushal D. Pandya, learned advocate waives service of notice of Rule on behalf of respondent No. 3.

(2.) THE present Civil Application has been preferred by the applicant original petitioner for fixing early date of hearing of main petition.

(3.) CONSIDERING the earlier orders passed by this Court dated 10/10/2005 and 02/07/2007, Registry is directed to notify the main petition i. e. Special Civil Application No. 20484 of 2005 for final hearing in the week commencing from 21st December,2009. Rule is made absolute accordingly.