LAWS(GJH)-2009-11-91

JEPUR GRAM PANCHAYAT Vs. THAKOR KALAJI AMTHAJI

Decided On November 02, 2009
JEPUR GRAM PANCHAYAT Appellant
V/S
THAKOR KALAJI AMTHAJI Respondents

JUDGEMENT

(1.) RULE. Ms. Gayatri Jadeja, learned advocate waives the service of notice of rule on behalf of the respondent Nos. 1 to 8 original petitioners and Mr. Mengdey, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent Nos. 9 to 11.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, present petition is taken up for hearing today.

(3.) PRESENT application has been preferred by the applicant Gram Panchayat permitting it to be joined as party respondent No. 4 in the main petition being Special Civil Application No. 10969 of 2009.