KHUNTI JIVABHAI VEJABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Writ Petition (PIL) is filed for the following prayers mentioned in paragraph no.12 of the petition.

(2.) Today, unfortunately, no positive instructions have been reported to the Court including compliance therewith.

(3.) However, let Committee and its constitution be reported and independent thereof also, let there be an exercise for placing on record the following information by the respondent :