SHREEJI MINERALS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 1. Heard learned advocate Mr.MTM Hakim for learned advocate Mr.R.K.Mansuri on behalf of petitioner and learned AGP Mr.Amit Patel for respondent Nos.1, 2 and 4.

(2.) Learned AGP Mr.Patel submitted that in facts of present case, presence of the District Inspector of Lands Records is necessary because ultimately, measurement is required to be recorded by him.

(3.) Accordingly, petitioner is directed to join the District Inspector of Lands Records, Office of DILR, Tower Building, Kothi, Baroda as party respondent No.5. Cause title be amended accordingly.