CHAIRMAN VISHNUBHAI SHANKARBHAI RAVAL Vs. GOVINDBHAI POPATBHAI

JUDGEMENT

(1.) RULE. Shri Shirish Joshi, learned advocate waives service of notice of rule on behalf of opponents nos. 1 to 5, Shri R.M. Chhaya, learned advocate waives service of notice of rule on behalf of opponent no. 6 and Shri Neeraj Soni, learned advocate waives service of notice of rule on behalf of opponent no. 7.

(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.) The present application has been preferred by the applicants permitting them to be joined as party respondents in Special Civil Application No. 9757/2008 by submitting that if any relief is granted to the original petitioners with respect to Final Plot No. 29 they are likely to be directly affected as they are in occupation and possession of Final Plot No. 29 of which possession is sought by the original petitioners.