KIRITKUMAR V PAREKH Vs. COLLECTOR

JUDGEMENT

(1.) Rule. Mr.Nikunt Raval, learned AGP waives service of rule on behalf of respondent no.1. With the consent of the learned Advocates appearing on behalf of the respective parties, the application is taken up for final hearing today.

(2.) Present application has been preferred by the applicant - original petitioner to restore main Special Civil Application which came to be dismissed for non appearance by order dated 11.01.2010 as on that day when the matter was called out twice, learned Advocate for the petitioner was absent on both the occasions.

(3.) Considering the averments in the application and subject to payment of costs which is quantified at Rs.1500/- (Rupees One Thousand and Five Hundred only) to be deposited with the Registry of this Court on or before 08.02.2010, present application is allowed and main Special Civil Application is restored to file. Rule is made absolute to the aforesaid extent. On deposit of aforesaid amount of costs, Registry is directed to transmit the same to High Court Legal Services Committee. Registry is directed to notify main Special Civil Application for admission hearing on 09.02.2010 at 11.00 A.M.