THAKORE KARSHANJI HATHIJI Vs. GUJARAT REVENUE TRIBUNAL

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader Mr.Shah waives service of notice of Rule on behalf of the respondent Nos.1 to 3. With the consent of the learned advocates appearing for the respective parties, the writ petition is finally heard.

(2.) At the outset, learned advocate Mr.Dave appearing for the private respondents has submitted that the respondent No.5.1.1 may be deleted. The request is acceded to. Registry shall delete the respondent No.5.1.1 from the array of the parties.

(3.) The present petition has been filed, inter alia, for the following relief: "