RUPABHAI VADIABHAI GAMIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri M.R. Mengdey, learned AGP waives service of notice of rule on behalf of opponents nos. 1 to 4 and 6.

(2.) The present application has been preferred by the applicant for permitting the applicant to amend the main petition to produce on record the subsequent communication dated 28/07/2010 of the Collector, Tapi, which has been taken pursuant to the order passed by this court in Special Civil Application No. 9032/2009.

(3.) Having heard the learned advocates appearing on behalf of the respective parties, the present application is allowed. The applicant is permitted to amend the main petition as prayed for. Rule is made absolute to the aforesaid extent. No cost.