PATEL SITABEN Vs. VIKRAMBHAI KHODIDAS MOCHI

JUDGEMENT

(1.) Rule. Shri J.K.Shah, learned AGP, waives service of notice of rule on behalf of respondent Nos. 2 and 3.

(2.) Present application has been preferred by the applicants, heirs and legal representatives of original petitioner deceased Chandulal Hiralal Patel, permitting them to be brought on record as petitioner Nos. 1/1 to 1/4 in main special civil application.

(3.) Considering the averments in the application and as the application is within the period of limitation, application is allowed. Applicants are permitted to be joined as petitioner Nos. 1/1 to 1/4 in main special civil application No.15554/2008 as heirs and legal representatives of the original petitioner.