BHARATSING MADHAVSING SOLANKI Vs. REVENUE SECRETARY

JUDGEMENT

(1.) Rule. Shri Raval, learned AGP, waives service of notice of Rule on behalf of the respondents. With the consent of the parties, the application is taken up for final hearing today.

(2.) Present application has been preferred by the applicants-original petitioners for an appropriate order permitting the applicants to reconstruct the file of main Special Civil Application being Special Civil Application No. 9786 of 1993 with the papers available with the applicants.

(3.) Considering the note submitted by the Registry, and as the papers of the main Special Civil Application are not traceable, applicants are permitted to reconstruct the file of main Special Civil Application No. 9786 of 1993 with papers available with the applicants. Learned advocate for the applicants to furnish the copy of the petition to the registry within a period of one week from today so that the main petition is are reconstructed. Rule is made absolute accordingly.