VANKAR VIRSANGBHAI KHUSHALBHAI Vs. COLLECTOR

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, 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 by order dtd.12/1/2010, as the learned advocate appearing on behalf of the petitioner was absent on both the occasions when the matter was called out.

(3.) Having heard the learned advocates appearing on behalf of the respective parties and considering the averments made in the application and subject to the payment of costs which is quantified at Rs.1500=00, which the learned advocate appearing on behalf of the petitioner has agreed to deposit with the Registry of this Court within a period of one week from today, present application is allowed. Special Civil Application No. 13949 of 2009 is restored to file. The registry is directed to notify main Special Civil Application for admission hearing on 16/2/2010. On deposit of the aforesaid amount, the Registry is directed to transmit the same to the Gujarat High Court Legal Services Committee. Rule is made absolute accordingly.