VASAVA JULIYABEN PAULBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ADMIT . Mr.Jayswal, learned AGP waives service of notice of admission for respondents No.1 and 2 and Mr.Vijay Nangesh, learned Counsel appears and waives service of notice of admission for respondents No.3 and 4. With the consent of the learned Counsel appearing for both the sides, the appeal is finally heard.

(2.) THE present appeal is directed against the order dated 11.6.2011 passed by the learned Single Judge in SCA No.18156 of 2011, whereby the learned Single Judge, for the reasons recorded in the order, has dismissed the petition.

(3.) WE have heard Mr.Pushpadatta Vyas, learned Counsel for the appellant original petitioner, Mr.Jayswal, learned AGP for respondents No.1 and 2 and Mr.Vijay Nangesh, learned Counsel for respondents No.3 and 4.