U B AMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Everyday, I find that in substantial number of cases, which are placed on the Board, reply to the special civil applications have not been filed on behalf of the State of Gujarat and its officers. Not only this, in substantial number of cases, Government advocates are not appearing as they are not having the papers of the matters. This is exactly a case of that category.

(2.) However, it is an old matter and hearing of the same cannot be deferred only on the ground or the reason that the State of Gujarat and its officers have not chosen to file reply to the special civil application as well as nobody is present on their behalf in this Court even to make oral submissions.

(3.) Heard the learned counsel for the petitioner and perused the special civil application.