VOHRA JOHRABIBI NURUDDIN Vs. SALMABIBI ABDUL LATIF SIDDIQMIYA

JUDGEMENT

(1.) RULE. Shri Nikunt Raval, learned AGP waives service of notice of rule on behalf of respondents nos. 4 to 7.

(2.) THE present application has been preferred by the applicants, being the heirs and legal representatives of the original petitioner, Vohra Johrabibi Nuruddin, permitting them to be joined as petitioners nos. 1/1 to 1/6 in Special Civil Application No. 4525/2000.

(3.) CONSIDERING the fact that the original petitioner has died on 07/02/2004 and the present application for bringing the heirs and legal representatives of the original petitioner on record has been preferred on 12/04/2004 i. e. within the period of 90 days and within the period of limitation, the present application is allowed. The applicants are permitted to be brought on record as heirs and legal representatives of the original petitioner as petitioners nos. 1/1 to 1/6 in Special Civil Application No. 4525/2000. Rule is made absolute to the aforesaid extent.