BHIKABHAI ARAJANBHAI CHANDPA Vs. SECRETARY

JUDGEMENT

(1.) RULE. Mr.Nikunt Raval, learned Assistant Government Pleader waives the 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 and in the facts and circumstances of the case, present application is taken up for final hearing today.

(3.) Present application has been preferred by the applicants - original petitioners to restore the main Special Civil Application which came to be dismissed for non-prosecution on non-removal of the office objections.