DAMABHAI LASYBAI CHOUDHARY Vs. UNION TERRITORY OF DADRA & HAVELI, SIIVASSA, DADRA & NAGAR HAVELI, FATEHSINH MOHANSINH CHAUHAN

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) Rule. Rule made returnable forthwith, by consent. Mr. Mehta waives notice for Union territory of Dadra and Haveli, Silvassa, Dadra and nagar Haveli. Mr. Gadkari, A. P. P. waives notice tor State of Maharashtra.

(3.) As short question is involved, the matter is heard for final disposal forthwith, by consent.