NATHABHAI MALANDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Nikunt Raval, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondents.

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

(3.) The present Civil Application has been preferred by the applicants for joining them as heirs and legal representatives of deceased original petitioner No.2 of main petition i.e. Special Civil Application No.11215 of 2009 on record.