JAHAGIRKHAN BAJITKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Mehul Shah, learned advocate appearing on behalf of the petitioner seeks permission to delete respondent No.3 as he has no interest in the land in question as he has already sold the land in question to the petitioner.

(2.) Rule. Mr.M.R.Mengde, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent Nos.1 & 2.

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