MATHURBHAI SOMABHAI CHUNARA Vs. DIRECTOR MUNICIPALITIES

JUDGEMENT

(1.) RULE. Shri M.R. Mengde, learned AGP waives service of notice of rule on behalf of opponents nos. 1 and 2.

(2.) The present application has been preferred by the applicant-original petitioner to restore the main Special Civil Application, which came to be dismissed for non-prosecution vide order dated 06/10/2009 as the applicant-original petitioner did not remove the office objections on or before 27/11/2009.

(3.) Shri Tejas Satta, learned advocate appearing on behalf of the applicant-original petitioner has submitted that the applicant-original petitioner shall remove the office objections within a period of ten days from today.