DINESHBHAI CHHANIYABHAI HALPATI Vs. ADDITIONAL DEVELOPMENT COMMISSIONER

JUDGEMENT

(1.) RULE. Shri Pranav Dave, learned AGP waives service of notice of rule on behalf of opponent no. 1 and Ms. Vasavdatta Bhatt, learned advocate waives service of notice of rule on behalf of opponent no. 2.

(2.) The present application has been preferred by the applicant-original petitioner to permit the applicant to amend the main petition and to challenge the original order passed by the District Development Officer under Section 57(1) of the Gujarat Panchayat Act.

(3.) Having heard the learned advocates appearing on behalf of the respective parties and considering the fact the order passed by the revisional authority confirming the order passed by the District Development Officer, Valsad dated 07/07/2008 under Section 57(1) of the Gujarat Panchayat Act is already challenged by the applicant-original petitioner in the main Special Civil Application, the present application is allowed and the applicant-original petitioner is permitted to amend the main petition as prayed for. The applicant-original petitioner to carry out the amendment within a period of ten days from today.