CHIMANBHAI PURUSHOTTAMDAS PATEL Vs. DEPUTY SECRETARY

JUDGEMENT

(1.) Rule. Mr.Neeraj Soni, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent Nos.1 to 3, 5 & 6 and Mr.Shirish Joshi, learned advocate waives service of notice of Rule on behalf of respondent No.4.

(2.) In the facts and circumstances of the case and with the consent of learned advocates appearing on behalf of the respective parties, the present petition is taken up for final hearing today.

(3.) The present application has been preferred by the applicant original petitioner to restore the main petition, which came to be dismissed for non-prosecution by order dated 26/07/2010 as on that day, the matter was called out twice, learned advocate appearing on behalf of the applicant remained absent.