DHIRUBHAI TRIKAMBHAI BHALU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate for the petitioners. None is present for the respondents.

(2.) THE petitioners, by way of this petition under Article 227 of the Constitution, have challenged the order dated 28.12.2006 passed by the learned 3rd Additional Senior Civil Judge, Amreli below Exh. 85 - an application made in Land Reference Case No. 171 of 1999, whereby, the learned Senior Civil Judge allowed the applicant of that application to be joined as a party respondent, who alleged to have been heirs of defendant no. 2 in the said application.

(3.) THIS Court heard the matter on 2.12.2010 but as learned counsel for the respondent no. 2 was not present, it was ordered to be adjourned to 3.12.2010. Today also, the matter was called out twice, none appeared for respondent no. 2. Therefore, Court has proceeded with the disposing of the matter in absence of the counsel.