LEGAL HEIRS AND REPS OF DECD. CHHOTUBHAI KALIDAS PANCHAL Vs. LEGAL HEIRS AND REPS OF DECD. MAGANBHAI KALIDAS PANCHAL

JUDGEMENT

(1.) By preferring this this application, the applicants have prayed to permit the applicants to be brought on record of Special Civil Application No.21823 of 2019, as the heirs and legal representatives of deceased original writ petitioner no.1/4 Shri Mohanbhai Chhotubhai Panchal, and also to permit the amendment for deceased petitioner no.1/4, as per the details mentioned in the cause-title of this application.

(2.) Heard learned advocates for the respective parties.

(3.) It is submitted by learned advocate for the applicants that applicant nos.1/4/1 to 1/4/4 herein are the only heirs and legal representatives of deceased original writ petitioner no.1/4 and the details regarding their address, etc. are stated in the cause title and the same may kindly be permitted to be incorporated accordingly, in the memo of the writ petition. It is further submitted that before the second phase of Covid-19 pandemic, the writ petitioner no.1/4 was expired and as such, due to the circumstances beyond the control of the applicants, the application could not be filed immediately. It is further submitted that unintentionally the delay has occasioned in filing the application, whereby no serous prejudice has occurred to the other side. Hence, it is requested by learned advocate for the applicants to allow this application.