SANJAYBHAI RASIKLAL PATEL Vs. COLLECTOR SURAT

JUDGEMENT

(1.) Rule. Learned A.G.P. Mr.Rakesh Patel waives service of notice of Rule for the respondents - State.

(2.) The petitioners, who are legal heirs of Rasiklal Maganlal Patel, particularly, petitioner No.1, who is son of Rasiklal, prayed as under:-

(3.) Though, notice has been issued way back in the month of March, 2018 and respondents are served, there is no affidavit- in-reply filed in the matter.