KANTIBHAI GABADBHAI ROHIT Vs. JETHABHAI POPATBHAI BHARWAD

JUDGEMENT

(1.) Rule. Mr.M.T.Saiyad, learned advocate waives service of notice of Rule on behalf of respondent No.1. Mr.Pranav Dave, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent Nos.2, 5 and 6 and Mr.Khyati Hathi, learned advocate waives service of notice of Rule on behalf of respondent Nos.3 and 4.

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

(3.) Having heard learned advocates appearing on behalf of the respective parties and considering the averments in the application and without expressing anything on merits with respect to right of respective applicants, it appears that if any relief is granted in favour of the petitioner, it might affect the present applicants, the present application is allowed. The applicants herein are permitted to be joined as party respondent Nos.6 to 40 in the main petition at their own cost. Registry is directed to amend the cause title accordingly. Rule is made absolute to the aforesaid extent. No costs.